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 29] [Entire Act] State of Uttar Pradesh - Subsection Section 29(1) in The U.P. Land Revenue Act, 1901 (1)It shall be the duty of every tenure-bolder to maintain and keep in repair at his cost the permanent boundary marks lawfully erected on his fields.
