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[Cites 0, Cited by 0] [Section 284] [Entire Act]

State of Maharashtra - Subsection

Section 284(1) in Maharashtra Land Revenue Code, 1966

(1)When any temporary boundary mark has been erected under Section 283, the Superintendent may cause a notice in writing under his hand to be served on the holder of the land whereon, or adjoining which, such boundary mark is situate requiring him to maintain such boundary mark till the survey has been completed.