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[Cites 0, Cited by 0] [Section 258(2)] [Section 258] [Entire Act]

State of Chattisgarh - Subsection

Section 258(2)(xxix) in The C.G. Land Revenue Code, 1959

(xxix)the manner of demarcating boundary marks between a village road, village waste or land reserved for communal purposes and the land adjoining it and the manner in which they shall be kept in repair and renewed;