(21)"Village" means the area defined, surveyed and recorded, in any survey made by or under the authority of the Government, as a distinct and separate village, and adopted as such by the Local Government for the purposes of this Act by a notification made in this behalf in the Assam Gazette :Provided that, when an order has been made under Section 97 directing that a survey be made and a record-of rights prepared in respect of any local area estate, permanent tenure, jote or part thereof, the Local Government may, by notification in the Assam Gazette, declare that, in such local areas, estate, permanent tenure, jote or part thereof, "village" shall mean the area which for the purposes of such survey and record-of right, may be adopted by the Revenue Officer with the sanction of the Commissioner accorded under Section 119, as the unit of survey and record ;
