Section 127(1) in The M.P. Land Revenue Code, 1959
(1)Every holder of land adjoining a village road or sector road or unoccupied land or land reserved for community purposes shall, at his own cost and in the manner prescribed (a)affix the boundary marks between his land and village road or sector road or unoccupied land or land reserved for community purposes adjoining it, and(b)repair and renew such boundary marks from time to time.
