Section 3(6) in The Bombay Land Revenue Code, 1879
(6)"survey number". - "survey number" means a portion of land of which the area and [assessment] [This word was substituted for the words 'other particulars' by Bombay 4 of 1913, section 6 (b).] are separately entered, under an indicative number in the [land records] [These words were substituted for the words 'survey records', by Bombay 4 of 1913, section 6 (b).] [***] [The words 'of the village, town, or city in which it is situated, and includes a recognised share, of a survey number' were repealed, by Bombay 4 of 1913, section 6.];
