124. [ Construction of boundary marks of villages, sectors, and survey numbers or plot numbers. [Substituted by M.P. Act No. 23 of 2018]
(1)Boundaries of all villages and sectors shall be fixed and demarcated by permanent boundary marks.(2)The State Government may, in respect of any village or sector, by notification, order that the boundaries of all survey numbers, block numbers or plot numbers of the village or sector or part thereof shall also be fixed and demarcated by boundary marks.(3)Such boundary marks shall, subject to the provisions hereinafter contained, be of such specification and shall be constructed and maintained in such manner as may be prescribed.(4)Every holder of land shall be responsible for the maintenance and repair of the permanent boundary marks erected thereon.]
