Section 27 in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
27. Tenants responsible for maintenance of boundary marks.
- Notwithstanding anything contained in [Section 123] [These word and figures were substituted for the word and figures 'Section 119', Schedule III, Clause 13.] of the Code, the responsibility for the maintenance and good repair of the boundary marks of the land held by tenant and any charges reasonably incurred on account of service by revenue officers in case of alteration, removal or disrepair of such boundary marks shall be upon the tenant.
