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[Cites 0, Cited by 0] [Section 101] [Entire Act]

State of Punjab - Subsection

Section 101(2) in The Punjab Land Revenue Act, 1887

(2)In defining the limits of any land under sub-section (1) the Revenue- officer may cause survey-marks to be erected on any boundary already determined by, or by order of, any Court, Revenue-officer or Forest Settlement officer, or restore any survey-mark already set up by, or by order of any Court or any such officer.