(1)The Collector may direct the erection of such boundary marks as he thinks proper, to distinguish the lands of each separate estate; and the cost of such boundary marks shall be deemed to be costs of the partition.(2)Boundary marks so erected shall be assigned to zamindar, or to zamindars jointly with tenure-holders, for preservation, as provided in the third clause of Section 29 of the Bengal Survey Act, 1875; and, after they have been so assigned, the provisions of Sections 19, 20 and 52 to 57 (both inclusive) of the said Act shall apply in the case of such boundary marks.
