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State of Telangana - Section

Section 95 in Telangana Land Revenue Act, 1317 F.

95. Dimensions and form etc., of boundaries to be determined with sanction of Chief Revenue Authority.

- The dimensions and form of boundary-marks of villages and numbers and the material of which they shall be made, shall be determined with the sanction of the Government according to local conditions, climate, durability and cheapness of materials.