Section 289 in Maharashtra Land Revenue Code, 1966
289. Responsibility for maintenance and repair of boundary marks.
- Every superior holder of land shall be responsible for the maintenance and good repair of the survey boundary marks of his holding and for any expenses not exceeding [five rupees or such amount as may be prescribed, whichever is higher] [Substituted 'five rupees' by Maharashtra Act No. 21 of 2017, dated 18.1.2017.] for each mark, reasonably incurred on account of the same by the Collector in cases of alteration or removal.
