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State of Rajasthan - Section

Section 9 in Rajasthan Urban Land (Certification of Titles) Act, 2016

9. Erection of boundary marks.

- The officer conducting the survey may at any time cause to be erected on any land, which is to be or has been, surveyed under this Act, temporary or permanent boundary marks of such materials and in such number and manner as he may determine to be sufficient for the purpose of survey.