Section 290 in Maharashtra Land Revenue Code, 1966
290. Collector may require superior holder to renew or repair survey marks Requisition how made.
- In the event of any survey boundary mark being destroyed, defaced, injured or removed, it shall be lawful for the Collector to cause to be served on the superior holder, or in his absence the person in possession of any land of which such mark designates the boundary, a requisition in writing signed by the said Collector, calling on such superior holder or person in possession to renew or repair the said mark, at his own expense, within fifteen days from the date of the service of such requisition.
