Section 34 in The Chota Nagpur Tenancy Rules, 1959
34. Demarcation of Village Boundaries. -
Where there is a dispute as to a village boundary, the Revenue-Officer shall decide the dispute in accordance with the provision of the Bengal Survey Act, 1875:Provided that where the survey is a revision survey based on cadastral boundaries the Settlement Officer may relay that boundary under Section 45, Act V (B.C.) of 1875, instead of determining it under Section 41, and may, either on application or of his own motion, after giving due notice to the parties concerned to appear and be heard in the matter, correct any bona fide mistake made in the previous survey.
