20. Notice to Gram Panchayat or tenure-holder [Section 23(1)].
- On receipt of recommendations of the Naib Tahsildar under rule 19, the Sub-Divisional-Officer shall issue a notice to the Gram Panchayat or the tenure holder concerned to erect, restore, repair or replace the boundary marks specified in the notice within the period mentioned therein. Such notice shall also specify the amount which shall be realised from the Gram Panchayat or the tenure holder under section 23(2), if the notice remains un-complied with.
