Section 140 in Maharashtra Land Revenue Code, 1966
140. Responsibility for maintenance of boundary marks and survey marks.
- Every landholder shall be responsible for the maintenance and good repair of the boundary marks and survey marks of his holding, and for any charges reasonably incurred on account of the same by the revenue or Survey Officers in cases of alteration, removal or disrepair. It shall be the duty of the village officers and servants to prevent destruction of unauthorised alteration of the village boundary marks or survey marks.
