Section 132 in Maharashtra Land Revenue Code, 1966
132. Fixation and demarcation of boundaries.
- Boundaries of all villages in the State and of all survey numbers in villages therein shall be fixed and demarcated by boundary marks:Provided that, in the villages in the districts of Nagpur, Chanda, Wardha and Bhandara and Melghat Taiuka of the Amravab District, the boundaries of survey numbers shall be fixed and demarcated by boundary marks with effect from such date as the State Government may, by notification in the Official Gazette, direct.
