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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(5) in Telangana Land Revenue Act, 1317 F.

(5)"boundary marks" mean the marks made of earth stone or any other material, and also a fence, or embankment or any other object, whether natural or artificial, set up, named or fixed by any competent officer, in order to determine the boundary and also include the boundary marks fixed before 1274 Fasli;