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State of Rajasthan - Section

Section 141G in Rajasthan Land Revenue Act 1956

141G. Erection of boundary marks.

- The Officer conducting the survey may at any time cause to be erected, on any land which is to be or has been, surveyed under this Chapter, temporary or permanent boundary marks of such material and in such number and manner as he may determine to be sufficient for the purpose of the survey:Provided that no permanent boundary marks shall be erected which the boundary is defined by a permanent building, wall or fence.