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[Cites 0, Cited by 0] [Section 101] [Entire Act]

State of Punjab - Subsection

Section 101(1) in The Punjab Land Revenue Act, 1887

(1)A Revenue- officer may, for the purpose of framing any record or making any assessment under this Act, or on the application of any person interested, define the limits of any estate, or of any holding, field or other portion of an estate, and may, for the purpose of indicating those limits, require survey-marks to be erected or repaired.