100. [ Powers of Financial Commissioner to make rules for demarcation of boundaries and erection of survey- marks. [For rules under section 100, see Notification No. 76, Punjab Gazette Extraordinary, Ist March, 1888, Page 57.]
(1)The Financial Commissioner may make rutes as to the manner in which the boundaries of all or any estates in any local area are to be demarcated and as to the survey-marks to be erected within those estates.(2)Rules under this section may prescribe, among other matters, the forms of survey-marks and the material to be used in their construction.] [Sub-section (1) substituted by Punjab Act 1 of 1968, section 3 and shall be deemed to have substituted with effect from Rabi of the Agricultural year, 1966-67.]
