Section 92 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
92. Determination of field boundaries.
- If, at the time of a survey, the boundary of a field is pointed out by the holder and it is undisputed and its correctness is also affirmed by the Patel and Patwari of the village the boundary shall be marked. If the boundary of a field is disputed or the landholder is not present or does not point out the same, the Survey officer and when settlement operation is not proceeding the Collector in a case the land is of khalsa area [***] shall fix the boundary according to the entries in village records, and according to occupation if, adverse to the entries in village records, it is established that the occupation extends over a year and no legal action has been taken in connection therewith.
