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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(3) in The Maharashtra Land Revenue (Boundaries Boundary Marks) Rules, 1969

(3)Between 1st December to 31st December, the Circle Inspector accompanied by the Talathi and as may holders as possible, shall jointly inspect every boundary or survey mark in each survey number in the village and shall prepare a list of defective or missing marks. The Talathi shall thereafter issue individual notices to the holders concerned in Form 'C' requiring them to carry out the repairs within a period of one month from the date of notice, failing which the repairs would be carried out by Government at the cost of the holders.