127. [ Demarcation and maintenance of boundary lines. [Substituted by M.P. Act No. 23 of 2018]
(1)Every holder of land adjoining a village road or sector road or unoccupied land or land reserved for community purposes shall, at his own cost and in the manner prescribed (a)affix the boundary marks between his land and village road or sector road or unoccupied land or land reserved for community purposes adjoining it, and(b)repair and renew such boundary marks from time to time.(2)If the holder fails to affix the boundary marks or repair or renew the boundary marks as required by sub-section (1), the Tahsildar may, after such notice, as he deems fit, cause the boundary marks to be affixed or the boundary marks to be repaired or renewed and may recover the cost incurred as an arrear of land revenue.explanation. - For The Purpose Of This Section, "Village Road Or Sector Road" Means A Road As Such Which Bears An Indicative Survey Number Or Plot Number.]
