Section 77 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
77. Government may introduce revenue survey into any part of Dominions.
- The Government may whenever they deem it expedient, issue order to make survey of any land in any part of the area to which this Act extends, for the purpose of settlement and assessment of land revenue and record and preservation of the rights relating thereto, or for any other similar purpose. Such survey shall be called the revenue survey. Such survey may be made of the land of any village, town or city generally of such land only as the Government may direct; and subject to the orders of the Government the Officers conducting such survey may exempt from survey any land the settlement of which does not appear expedient.The entire power to control every such survey shall vest in the Government.
