Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act] Bombay Presidency - Subsection Section 18(1)(v) in The Bombay Minor Mineral Extraction Rules, 1955 (v)The lessee shall, at his own expense, erect and maintain boundary marks and pillars, necessary to indicate area leased to him.