21. Consequences of noncompliance of notice [Section 23(2)].
- If the Gram Panchayat or the tenure holder fails to comply with the notice referred to in rule 20, within the period mentioned therein, the Sub-Divisional Officer may cause such boundary marks erected, restored, repaired or replaced and may recover the actual cost thereof from the Gram Panchayat or the tenure holder concerned as arrears of land revenue.
