23. Power to require erection, repair or renewal of boundary marks.
(1)The Sub-Divisional Officer may, on receipt of the recommendations of the Naib-Tahsildar under Section 22, or otherwise, require a [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] in relation to a village and tenure-holder in relation to his holding, to erect or restore proper boundary marks or to repair or replace the same in such manner as may be prescribed.(2)Where the [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] or a tenure-holder fails to erect, restore, repair or replace the boundary marks as required under sub-section (1), the Sub-Divisional Officer may cause such boundary marks to be erected, restored, repaired or replaced as the case may be, and recover the cost thereof from such [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] or the tenure holder in the manner prescribed.
