(1)All holders of villages, estates or fields shall be bound to maintain and keep in repair at their own cost the permanent boundary marks lawfully erected thereon, and the Land Record Officer may at any time order such holders -(a)to erect proper boundary marks on such villages, estates or fields, or(b)to repair or renew in such form and material as he may prescribe all boundary marks lawfully erected thereon.(2)If such order is not complied with within thirty days from the communication thereof, such officer shall cause such boundary marks to be erected, repaired or renewed and shall recover the charges incurred from the holders concerned in such proportion as he think fit.(3)In cases of boundaries of fields where there is not dispute as to such boundaries, action under sub-section (1) and (2) may be taken by the Tehsildar upon an application made to him or otherwise.
