(1) The State Government may, whenever it think fit, order, by notification in the Official Gazette, that a survey shall be made of any abadi area with in the State or any part of such abadi area and every such abadi area or part thereof shall thereupon be deemed to be under survey.(2)The State Government may, by the same or a subsequent notification, direct that a local authority having jurisdiction over such abadi area or part thereof shall be in charge of the survey so ordered.(3)A local authority incharge of such survey, shall, in relation thereto, exercise such powers and perform such duties under this Chapter or otherwise as may be specified in the notification referred to in sub-section (2).(4)Where no local authority is directed to be incharge of any survey ordered under Sub section (1), the Collector of the district shall be in charge of such survey.(5)A survey ordered under sub-section (1) shall be conducted in the prescribed manner by an officer not below the rank of an Additional Land Records Officer to be appointed by the State Government, and such officer is hereinafter referred to as the officer conducting the survey.(6)The State Government may appoint as many Assistant Records Officers and other officers and servants as it may think necessary to assist the officer appointed under sub-section (5) to conduct the survey.(7)Every officer or servant appointed under sub-section (6) shall exercise such powers and perform such duties as may be prescribed or as may be delegated to him by the officer conducting the survey.
