Section 11(13) in The Maharashtra Land Revenue (Boundaries Boundary Marks) Rules, 1969
(13)Missing marks. Mode of repairs : - New marks shall be erected:Provided that, in nay case, where a boundary mark cannot, owing to flooding of a nala, or river, the breaking away of the bank or other causes be kept in repair, another kind of authorised mark may be substituted. Where even that is impracticable, the direction of the boundary shall fixed by a pair of discontinuous marks erected at an adequate distance back from the abandoned position, either both on the same side, or one on each opposite side thereof.
