- In the demarcation of village boundaries for the purpose of making survey and preparing a record-of-rights under this Chapter, a Revenue Officer shall, so far as it possible, and subject to the provisions of the Bengal Survey Act, 1875 (Bengal Act V of 1875), preserve, as the unit of survey and record, the area contained within the exterior boundaries of the village maps of the revenue survey (if any);and, where village maps prepared at a previous survey exist, he shall not without the sanction of the Board of Revenue, adopt any other area as such unit.
