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[Cites 0, Cited by 0] [Section 138] [Entire Act]

State of Maharashtra - Subsection

Section 138(1) in Maharashtra Land Revenue Code, 1966

(1)The settlement of a boundary under any of the foregoing provisions of this Chapter shall be determinative-
(a)of the proper position of the boundary line or boundary marks, and
(b)of the rights of the landholders on either side of the boundary fixed in respect of the land adjudged to appertain, or not to appertain, to their respective holdings.