Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Maharashtra - Subsection Section 8(1) in The Maharashtra Land Revenue (Boundaries Boundary Marks) Rules, 1969 (1)Stones not less than 0.91 metre long and 0.18 metre square embedded in rubble and mortar with not more than 0.30 metre above the ground level.
