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State of Arunachal Pradesh - Section

Section 52 in Arunachal Pradesh (Land Settlement and Records) Act, 2000

52. Construction and repair of boundary marks.

- It shall be lawful for any survey officer authorized in this behalf to specify or cause to be constructed, laid out, maintained or repaired, boundary marks of villages or survey numbers of Sub-Divisions and to assess all charges incurred thereby on he holders or others having an interest therein.