Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Uttar Pradesh - Section Section 18 in U.P. Revenue Code Rules, 2016 18. Boundaries of adjacent holdings (Section 21). - In the case of two or more adjacent holdings, the tenure holders of such holdings shall be jointly and severally liable to affix, specify, maintain and repair the boundary marks in respect thereof.
