17. Duty of tenure holders regarding boundaries (Section 21).
(1)Every tenure holder shall also fix, specify, maintain and repair the boundary marks in respect of every survey number or plot held by him.(2)If the holding of a tenure holder consists of several survey numbers or plots and the tenure holder demarcates the outer boundary of his holding in accordance with sub-rule (1), then it shall be deemed to be sufficient compliance of the provisions of this Chapter.
