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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(3) in The Maharashtra Land Revenue (Boundaries Boundary Marks) Rules, 1969

(3)A mark which is on the common boundary of two or more villages shall be repaired by the holders of the land in the village which is under restoration when the marks found out of repair.