Section 128(1) in The M.P. Land Revenue Code, 1959
(1)[The Patwari or Nagar Sarvekshak] [Substituted 'After the end of November in each year the patel of the village' by M.P. Act No. 23 of 2018] shall give written notice to every holder on whose land the boundary or survey marks are defective calling upon him to put them into proper repair before the first day of March following.
