(1)When any area is under survey and record operations, the Land Records Officer mall issue a proclamation informing all estate-holders and tenants of such area that they are bound to render such assistance as may be required of them in the survey of the boundaries of the village as well as the boundaries of the fields therein.(2)The Land Records Officer may issue a proclamation directing all estate holders and tenants of the area under survey and record operations to correct within fifteen days such boundary marks as he may think necessary to define the limits of their villages, estates or fields, and in default of their compliance within the time specified in the proclamation, he may himself cause such boundary marks to be erected at their cost.
