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State of Maharashtra - Section

Section 15 in The Maharashtra Land Revenue (Revenue Surveys and Sub-Divisions of Survey Number) Rules, 1969

15. Sub division of survey numbers.

(1)Before field operation for division of a survey number into a sub-division are commenced a general notice shall be issued by the [officer-in-charge of survey] [Substituted by G.N. of 3.7.1972.] and pasted in the village Chavdi and proclaimed by beat of drum stating that the sub-divisions of survey numbers in the village are about to be measured according as they have been divided by the holders.
(2)Individual notice shall be served by the Talathi upon the holder specifying the numbers or parts of numbers which are to be measured and the date on which measurement operations would commence and warning the holders to be present on the field on the date so notified.