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State of Uttar Pradesh - Section

Section 20 in U.P. Revenue Code, 2006

20. Fixation and demarcation of boundaries.

(1)Boundaries of all villages in the State and of all survey numbers in a village shall be fixed and demarcated by boundary marks.
(2)The boundary marks shall, subject to the provisions hereinafter contained in this Chapter be of such specifications and shall be constructed and maintained in such manner as may be prescribed.