Section 127(2) in The M.P. Land Revenue Code, 1959
(2)If the holder fails to affix the boundary marks or 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 marks to be affixed or the boundary marks to be repaired or renewed and may recover the cost incurred as an arrear of land revenue.explanation. - For The Purpose Of This Section, "Village Road Or Sector Road" Means A Road As Such Which Bears An Indicative Survey Number Or Plot Number.]
