101. Power of Revenue-officer to define boundaries.
(1)A Revenue- officer may, for the purpose of framing any record or making any assessment under this Act, or on the application of any person interested, define the limits of any estate, or of any holding, field or other portion of an estate, and may, for the purpose of indicating those limits, require survey-marks to be erected or repaired.(2)In defining the limits of any land under sub-section (1) the Revenue- officer may cause survey-marks to be erected on any boundary already determined by, or by order of, any Court, Revenue-officer or Forest Settlement officer, or restore any survey-mark already set up by, or by order of any Court or any such officer.
