Section 144 in Maharashtra Land Revenue Code, 1966
144. Demarcation of boundaries in areas under town planning scheme or improvement scheme, or consolidation scheme.
- As soon as possible after a final town planning scheme or improvement scheme or a scheme for the consolidation of holdings has come into force in any area under any law in force in the State, it shall be the duty of the Collector to alter the boundaries fixed and demarcated under the provisions of this Chapter so as to accord with the plots, reconstituted or laid out or consolidated under such scheme and for that purpose, he may cause to be erected, constructed and laid out boundary marks of such plots and thereupon, the provisions of this Chapter for the recoveries of charges shall apply to each plot as they apply in relation to the construction, maintenance and repair of boundary marks.
