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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(5) in The Rajasthan Colonisation (General Colony) Conditions, 1955

(5)Boundary Marks. - At his own cost, when so required by the Collector, to erect permanent marks on the lands hereby leased, demarcating correctly the boundaries and limits thereof, and at all times maintain the same in good repair in accordance with any directions from time to time issued by the Collector.