Section 7(2) in Madhya Pradesh Bhu-Rajasava Sanhita (Seemankan) Niyam, 2018
(2)The Tahsildar may, in accordance with the directions issued by the Collector from time to time engage any one of the agencies authorised under sub-rule (1) to assist Revenue Inspector or Nagar Sarvekshak in carrying out demarcation and construction of boundary marks under sub-section (3) of Section 129.
