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State of Jharkhand - Section

Section 35 in The Chota Nagpur Tenancy Act, 1908

35. Erection of boundary pillars.

- Boundary pillars of a permanent nature shall be erected at every point where the boundaries of three or more villages meet and may be erected wherever the Revenue-Officer considers it necessary to define by pillars the boundaries of estates or tenures or of lands which have been the subject of dispute.II. Field Measurement