Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Maharashtra - Subsection Section 3(4) in The Maharashtra Land Revenue (Boundaries Boundary Marks) Rules, 1969 (4)Pillars of cut stone, or masonry pillars of cement, mortar or burnt brick in cement or mortar embedded in the ground with the foundations stepped down,
