Section 143(2) in Karnataka Land Revenue Act, 1964
(2)Such officer aforesaid may require land-holders to construct, lay out, maintain, or repair, their boundary marks by a written order which shall be affixed in the chavadi or other public place in the village to which the lands under survey belong, directing the holders of survey numbers or sub-divisions of survey numbers to construct, lay out, maintain or repair, within a specified time, boundary marks on their respective survey numbers or sub-divisions.
