Section 3(10) in The Bombay Land Revenue Code, 1879
(10)"boundary mark". - "boundary mark" means any erection, whether of earth, stone, or other material, and also any hedge, [unploughed ridge, or] [These words were substituted for the word 'vacant' by Bombay 6 of 1901, section 2.] strip of ground, or other object whether natural or artificial, set up, employed or specified by a survey officer, or other revenue officer having authority in that behalf, in order to designate the boundary of any division of land;
