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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(1) in Rajasthan Urban Land (Certification of Titles) Act, 2016

(1)When any temporary boundary mark has been erected under section 9, the officer conducting the survey may cause a notice to be served on owner or occupier of land or premises whereon, or adjoining which, such boundary mark is situate, requiring him to maintain and keep in repair such boundary mark till the survey is completed.