Section 131(1) in The Ajmer Tenancy and Land Records Act, 1950
(1)Every landlord of a village, mahal or field is bound to maintain and keep in repair the permanent boundary marks and the collector may at any time order such landlord—(a)to erect proper boundary marks on such village, mahal or field; or(b)to repair or renew, in such form and with such material as he may order all such boundary marks.
