(7)[ "Mauza". - "Mauza" means the area defined, sun/eyed and recorded as a distinct and separate mauza in- [Substituted by section 2(ii) of Bengal Act 2 of 1906 for the original clause (7).](a)the general land-revenue survey which has been made of the [State] [* *] [Words 'of Bengal' repealed by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.]; or(b)any survey made [by any Government] [Substituted by A. O for 'by the Government'.] which may be adopted [by the [State] [Inserted by A. O for 'by the Government'.] Government], by notification in the 9[Official Gazette] as defining mauzas for the purposes of this clause in any specified area;and where a survey has not been [so made or adopted by the [State] [Substituted by A.L.O. for the words 'Calcutta Gazette'.] Governments,] such area as the Collector may, with the sanction of the Board of Revenue, by general or special order, declare to constitute a mauza;]
