Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(5) in The Maharashtra Land Revenue (Boundaries Boundary Marks) Rules, 1969

(5)Any pillar (i) less than 0.30 metre square or 0.69 metre in depth, (ii) broken down, or (iii) rising less than 0.10 metre or more than 0.23 metre inches clear above the adjacent ground level. Mode of repairs : (i) Replace by one of proper dimension (ii) rebuild, (iii) raise the pillar or clear away or make up the ground.