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[Cites 0, Cited by 0] [Section 142] [Entire Act]

State of Maharashtra - Subsection

Section 142(2) in Maharashtra Land Revenue Code, 1966

(2)If the holder fails to demarcate the boundary or to repair or renew the boundary marks as required by sub-section (1), the Collector may, after such notice as he deems fit, cause the boundary to be demarcated or the boundary marks to be repaired or renewed and may recover the cost incurred as an arrear of and revenue.