Section 94 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
94. Construction or repair boundary marks of Villages and survey number.
- When survey operations are proceeding, it shall be lawful for the Settlement Commissioner or such other officer authorised by him in this behalf, to cause to be constructed or repaired boundary marks of villages and occupied numbers ; and the officers concerned shall see to their maintenance. The Survey officer shall, by a notification posted in the Chavdi or in some adjacent and conspicuous place, require the holders of lands to construct or repair the boundary marks of their numbers and in accordance with the directions given in the notification within specified period which shall not be less than one month, and on their failure to comply with the requisition within the specified period, the said Survey Officer shall cause the boundary marks to be constructed or repaired and cause charges incurred to be recovered from Pattadar as an arrears of land revenue.
