Section 16(2) in The Maharashtra Land Revenue (Boundaries Boundary Marks) Rules, 1969
(2)In village were boundary marks are due for the repairs in accordance with the programme fixed under sub-rule (1), a general notice shall be given by the Tahsildar not later than 1st November, stating that boundary marks and survey marks are due for repairs, intimating what the authorised marks are and asking the holders to take necessary steps to complete the repairs by 30th November nest following. This date shall apply both to the Khariff and Rabi village. The notice shall be pasted in the chavdi and publish by beat of drum.
