Section 7(3) in Madhya Pradesh Bhu-Rajasava Sanhita (Seemankan) Niyam, 2018
(3)The Sub-Divisional Officer may, in accordance with the directions issued by the Collector, from time to time, engage any of the agency authorised under sub-rule (1) to carry out demarcation and construction of boundary marks under sub-section (6) of section 129.
