Section 141 in Maharashtra Land Revenue Code, 1966
141. Collector to have charge of boundary marks and survey marks after introduction of survey.
- Where a survey is introduced into a district, the charge of the boundary marks and survey marks shall devolve on the Collector, and it shall be his duty to take measures for their construction, laying out, maintenance and repair, and for this purpose, the powers conferred on Survey Officers by Section 139 shall vest in him.
