Section 22 in The Bombay Tenancy and Agricultural Lands Act, 1948
22. Tenants responsible for maintenance of boundary marks.
- Notwithstanding anything contained in section 123 of the Bombay Land Revenue Code, 1879 (Bombay V of 1879), the responsibility for the maintenance and good repair of the boundary marks of the land held by the tenant and any charges reasonably incurred on account of service by revenue officers in case of alteration, removal or disrepair of such boundary marks shall be upon the tenant.
