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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(3) in The Maharashtra Land Revenue (Boundaries Boundary Marks) Rules, 1969

(3)On receipt of the application, the Collector shall cause the survey number or sub-division to be measured by the District Inspector, and get the boundary marks fixed thereon in accordance with the provisions of these rules, on the basis of measurements noted in the land records.