Section 118 in The Goa, Daman And Diu Land Revenue Code, 1968
118. Collector to have charge of boundary marks.
- After the introduction of survey and settlement in a district, the charge of the boundary marks and survey marks shall devolve on the Collector, and it shall be his duty to take measures for their construction, laying out, maintenance and repair and for this purpose the powers conferred on survey officers by section 116 shall vest in him.
