- The Collector may cause to be erected temporary boundary-marks of such materials, and in such number and manner, as he may direct, on any lands to be surveyed under this Act;and may require any occupant of land to maintain and keep in repair such marks or any boundary-marks,until any survey-operation shall be concluded and a final award given as to any disputed boundary, oruntil permanent boundary-mark may be erected in lieu thereof as herein-after provided.
