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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(1) in The Maharashtra Land Revenue (Boundaries Boundary Marks) Rules, 1969

(1)A quinquennial programme for the repairs of the boundary marks and survey marks shall be fixed sufficiently in advance by the collector, who shall send copies of the programme to the Director. In selecting the villages for the programme, the Collector shall select them by Circles so that each Circle Inspector will have 8to10 villages or such number as the Collector may determine in his charge for this work, every year.