122. Construction and repair of boundary marks of survey numbers and villages.
- It shall be lawful for any survey officer, authorised by a Superintendent of Survey or Settlement Officer, to [specify or cause to be constructed, laid out, maintained or repaired] [These words were substituted for the words 'caused to be constructed or repair' by section 14 (1) of the Bombay Land revenue Code (Amendment) Act, 1901 (Bombay 6 of 1901).] boundary marks of villages of survey numbers [or sub-divisions of survey numbers] [These words were inserted by section 60(a) of the Bombay Land Revenue Code (Amendment) Act, 1913 (Bombay 4 of 1913), section 60 (a).] whether cultivated or uncultivated, and to assess all charges incurred thereby on the holders or others having an interest therein.Requisition on landholders to erect or repair boundary marks.-Such officer may require landholders to construct, [lay out, maintain] [These words were inserted by Bombay 6 of 1901, section 14 (2).] or repair their boundary-marks, by a notification which shall be posted in the chavdi or other public place in the village, to which the lands under survey belong directing the holders of survey numbers [or subdivisions] [These words were inserted by Bombay 4 of 1913, section 60 (a).] to construct, [lay out, maintain] [These words were inserted by Bombay 6 of 1901, section 14 (2).] or repair, within a specified time, the boundary-marks of their respective survey numbers [or sub-divisions] [These words were inserted by Bombay 4 of 1913, section 60 (a).] and on their failure to comply with the requisition so made, the survey officer shall then construct, [lay out] [These words were inserted by Bombay 6 of 1901, section 14 (2).] or repair them and assess all charges incurred thereby as hereinbefore provided.A general notification to be good and sufficient notice of requisition. - A general notification, issued in the manner aforesaid, shall be held to be good and sufficient notice to each and every person having any interest in any survey numbers [or sub-divisions] [These words were inserted by Bombay 4 of 1913, section 60 (a).] within the limits of the lands to which the survey extends.Description of boundary-marks. - [The boundary marks shall be of such description, and shall be constructed, laid out, maintained or repaired in such manner and shall be of such dimensions and materials as may, subject to rules [* * *] [This paragraph was substituted by Bombay 6 of 1901, section 14 (3).] made in this behalf, under section 214, be determined by the Superintendent of Survey, according to the requirement of soil and climate.]
