Section 142(3) in Maharashtra Land Revenue Code, 1966
(3)In the event of any dispute regarding the demarcation of the boundary or maintenance of the boundary marks in proper state of repair the matter shall be decided by the Collector whose decision shall be final.Explanation. - Village road for the purposes of this Section means in the districts of Nagpur, Chanda, Wardha and Bhandara and Melghat taluka in the Amravati District a road which bears an indicative Khasra number; and in the rest of the State, a road which has been recorded in the record of rights or village maps.
