127. Demarcation and maintenance of boundary lines.
(1)Every holder of the land adjoining a village road, village waste or land reserved for communal purposes, shall at his own cost and in the manner prescribed-(a)demarcate the boundary between his land and village road, village waste or land reserved for communal purposes adjoining it by boundary marks; and(b)repair and renew such boundary marks for time-to-time.(2)If the holder fails to demarcate the boundary or to repair or renew the boundary marks as required by sub-section (1), the Tahsildar may, after such notice as he deems fit, cause the boundary to be demarcated or the boundary marks to be repaired or renewed and may recover the cost incurred as an arrear of land revenue.(3)In the event of any dispute regarding the demarcation of the boundary or the maintenance of the boundary marks in proper state of repair, the matter shall be decided by the Collector whose decision shall be final.Explanation. - Village road for the purpose of this section means a road which, bears an indicative survey number or plot number.
