Section 25 in Telangana Tenancy and Agricultural Lands Act, 1950
25. Tenants responsible for maintenance of boundary marks.
- Notwithstanding anything contained in [the Telangana Land Revenue Act, 1317 F.] [Adapted in G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] the responsibility for the maintenance and good repair of the boundary marks of lands held by a tenant and any charges reasonably incurred on account of service by revenue officers in case of alteration, removal or repair of such boundary marks shall be upon the tenant.
