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Union of India - Section

Section 54 in The Tripura Land Revenue And Land Reforms Act, 1960

54. Construction and repair of boundary marks.

It shall be lawful for any survey officer authorised in this behalf to specify, or 'pause to be constructed, laid out, maintained or repaired, boundary marks of villages or survey numbers or subdivisions and to assess all charges incurred thereby on the holders or others having an interest therein.