Section 8 in The Maharashtra Land Revenue (Boundaries Boundary Marks) Rules, 1969
8. System of single boundary marks when to be introduced.
- In villages where not less than half the number of holders of land therein desire it, a system of single boundary marks may be introduced, in place of those specified in Rule 3 to 5. Such single boundary marks may be of the following description. -(1)Stones not less than 0.91 metre long and 0.18 metre square embedded in rubble and mortar with not more than 0.30 metre above the ground level.(2)Masonary pillars of cement, mortar or burnt brick in cement mortar 0.30 metre square and 0.91 metre high of which 0.61 metre should be embedded in the ground with the foundations stepped down.(3)Of such other description as may be approved from time to time by the State Government.One such boundary mark shall be fixed at each corner of a survey number and at each bend and in the middle of each boundary exceeding 252.46 metres in length.
