Section 117D(1) in The Bombay Land Revenue Code, 1879
(1)the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may at any time direct a settlement, hereinafter referred to as an original settlement, of the land revenue of any land of which a revenue survey has been made under section 95 [or not] [These words were inserted, by Bombay 28 of 1956, section 4(5).],
