(25)"village" means the area defined, surveyed and recorded as a distinct and separate village in -(a)the general land-revenue survey which has been made of the Province of Bengal, or(b)any survey made by the Government which may be adopted any notification in the official Gazette as defining villages for the purposes of this Clause in any specified area;and, where a survey has not been made, by, or under the authority of, the Government, "village" means such area as the Collector may, with the sanction of the Board of Revenue, by general or special order, declare to constitute a village.Chapter-II Classes of tenants
