Section 284 in Maharashtra Land Revenue Code, 1966
284. Maintenance of temporary boundary marks.
(1)When any temporary boundary mark has been erected under Section 283, the Superintendent may cause a notice in writing under his hand to be served on the holder of the land whereon, or adjoining which, such boundary mark is situate requiring him to maintain such boundary mark till the survey has been completed.(2)If such holder does not comply with such notice, the Superintendent may repair the boundary mark and expenses shall be recoverable from such holder as an arrear of land revenue under the provisions of this Chapter.
