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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(1) in The Maharashtra Land Revenue (Boundaries Boundary Marks) Rules, 1969

(1)If the holder or, or any person interested in, a survey number or a sub-division, wishes to have it demarcated and boundary marks constructed thereon, he may apply in writing to the Collector.