- Subject to rules made under this Code, the Settlement Officer, may-(a)take measurements of the land to which the revenue survey extends and construct such number of survey marks thereon as may be necessary;(b)divide such lands into survey numbers and group the survey numbers into villages; and(c)recognize existing survey numbers, reconstitute survey numbers or form new survey numbers :Provided that except as hereinafter provided, no survey numbers, comprising land used for agricultural purposes shall henceforth be made of less extent than a minimum to be prescribed for the various classes of land :Provided further that the limit prescribed under the aforesaid proviso shall not apply in the case of survey numbers, already existing immediately before the date of the notification under sub-section (1) of Section 67.
