Section 106 in The Himachal Pradesh Land Revenue Act, 1953
106. Power of Financial Commissioner to make rules for demarcation of boundaries and erection of survey marks.
(1)The Financial Commissioner may make rules as to the manner in which the boundaries of all or any estates in any local area are to be demarcated and as to the survey marks to be erected within those estates.(2)Rules under this section may prescribe, among other matters the form of survey marks and the material to be used in their construction.
