- The [State Government] [Words substituted by Adaptation of Laws Order, 1950.] may, whenever [it] [Word substituted for the word 'he' by Government of India (Adaptation of Indian Laws) Order, 1937.] shall think fit, order that a survey shall be made of the land situated in any district or in any part of a district or in any specified tract of country, and that the boundaries of estates, tenures, mauzas or fields be demarcated on the lands so to be surved:Provided that, in any district of which any survey may have been completed and approved by the [State Government] [Words substituted by Adaptation of Laws Order, 1950.], it shall not be lawful for the [State Government] [Words substituted by Adaptation of Laws Order, 1950.] to order a new survey of lands on the banks of rivers or on the sea-shore to be made for the purposes described in [the Bengal Alluvion and Diluvion Act, 1847,] [Words substituted by Bengal Act 1 of 1939.] until ten years shall have expired from the completion and approval of any such previous survey.
