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 227] [Entire Act] State of Uttar Pradesh - Subsection Section 227(2) in The U.P. Land Revenue Act, 1901 (2)to call on tenure holders or Gaon Sabhas to erect or repair boundary marks, and in default, to erect or repair and charge the cost to [tenure-holders or Gaon Sabhas] [Substituted by U.P. Act No. 16 of 1953.] under Section 29;
