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State of Karnataka - Section

Section 146 in Karnataka Land Revenue Act, 1964

146. Deputy Commissioner to have charge of boundary marks after introduction of the survey settlement.

- After the introduction of survey settlement in a district, the charge of the boundary marks shall devolve on the Deputy Commissioner and it shall be his duty to take measures for their construction, laying out, maintenance and repair, and for this purpose, the powers conferred on Survey Officers by section 142 and section 143 shall vest in him.