Section 13(2) in The Maharashtra Land Revenue (Revenue Surveys and Sub-Divisions of Survey Number) Rules, 1969
(2)The lands referred to in sub-rule (1) are the following. -(a)occupied lands, situated within an area in which a survey under rules 3 to 6 and 11 is in progress and which are used for any non-agricultural purpose;(b)unoccupied lands, situated within any such area, which are deemed to be likely to be more in demand for building or industrial purposes than for agricultural; and(c)all lands to which a survey is extended under section [126] [Substituted by G.N. of 25.11.1970.]
