(1)In the demarcation of village boundaries for the purpose of making a survey and preparing a record-of-rights under this Chapter, a Revenue Officer shall, so far as possible and subject to the provisions of Part B of Chapter III of the Assam Land Revenue Regulation, 1886, preserve as the unit of survey and record, the areas contained in the exterior boundaries of village maps of the revenue survey or other survey any, adoption under Clause (21) of Section 4 as defining villages' and where village maps prepared at any such revenue or other survey exist, he shall not, without the sanction of the Commissioner, adopt any other area as such limit.(2)In any area where villages have not been surveyed and recorded in a revenue survey made by or under the authority of Government a Revenue Officer shall, in fixing his unit of survey and record, have regard to any village unit adopted by the landlord as a basis of his survey and record.
