Section 37 in The Orissa Survey and Settlement Act, 1958
37. Demarcation of village boundaries.
- [(1) In the demarcation of village boundaries for the purpose of making a survey and preparing a record-of-rights under this Act, the area contained within the exterior boundaries of the village shall, as far as possible, be preserved as the unit of survey any record and no other area shall be adopted as such unit without the sanction of the Board of Revenue.(2)In respect of any area which is not a village, the unit aforesaid shall be as may be directed by the Chief Survey Officer or the Settlement Officer.(3)The procedure to be followed in declaring any tract of land to constitute a village shall be as may be prescribed.] [Substituted by Act No. 7 of 1962.]
