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State of Rajasthan - Section

Section 91 in Rajasthan Land Revenue (Land Records) Rules, 1957

91. List of Boundary and Survey Marks.

- (i) The Patwari shall verify and amend, if necessary, during each inspection tour, the list of boundary and survey marks of each village in Form P-15. In the year when a new Khasra is prepared, the Patwari shall copy out columns 1 to 3 from the list of the foregoing four years and shall enter any additional marks which have been established. During the inspection the Patwari shall visit each mark and note down the details.
(ii)In column 2, the name and the number of each mark shall be given and the particulars of the mark shall also be entered if there be any. The names of such Ullages as exist on either side of the boundary shall also be shown in this column as "Mark such and such on the boundaries of villages such and such.
(iii)In columns 4 to 11 the date of inspection done by the Patwari and the condition of the mark should be entered respectively. In respect of the condition of the mark, the Patwari should particukurly note down the actual condition of the mark, at the time of inspection whether; it is in good condition or repairable or demands renewal In case any mark is found missing on the spot, this fact should also be noted down in columns 5, 7, 9 and 11.
(iv)In column 12, the name of such authority or person or persons should be entered who may be responsible for the repairs and replacement of such marks.