Section 277 in Maharashtra Land Revenue Code, 1966
277. Bombay City Survey recognised.
- The latest Survey completed under the authority of the State Government shall be called "the Bombay City Survey" and the demarcation of lands then made, and all records of the said survey (including alteration or correction made therein before the commencement of this Code) shall be taken as prima facie evidence for all proceedings under and for all the purposes of this Chapter:Provided that, the Collector may, on the application of the parties interested in such land, and shall, in pursuance of a decree or order of the competent court, cause any alteration or correction to be made of any such demarcation of lands, or of any entry in such record.
