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[Cites 0, Cited by 0] [Section 141H] [Entire Act]

State of Rajasthan - Subsection

Section 141H(1) in Rajasthan Land Revenue Act 1956

(1)When any temporary boundary mark has been erected under section 141-G the office conducting the survey may cause a notice in writing under his hand to be served on the owner of the land or premises whereon, or adjoining which, such boundary situate, requiring him to maintain and keep in repair such boundary mark till the survey had been completed.