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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(3) in The Maharashtra Land Revenue (Boundaries Boundary Marks) Rules, 1969

(3)Of such other description as may be approved from time to time by the State Government.One such boundary mark shall be fixed at each corner of a survey number and at each bend and in the middle of each boundary exceeding 252.46 metres in length.