Section 291 in Maharashtra Land Revenue Code, 1966
291. On default, Collector or assistants may enter and renew or repair Charge for renewal or repair.
- If the said survey-boundary mark be not renewed or repaired, within the said period, to the Collector's satisfaction, it shall be lawful for the Collector or any of his assistants or other subordinates, or other person duly authorised as hereinbefore mentioned, to enter upon any land to which the said mark appertains and to renew or repair it, and for each such mark so renewed or repaired, it shall be lawful for the Collector to charge each superior holder or person in possession, the boundary of whose land is designed by any such mark, such sum, not exceeding [rupees ten in the whole or such amount as may be prescribed, whichever is higher] [Substituted 'rupees ten in the whole' by Maharashtra Act No. 21 of 2017, dated 18.1.2017.] as he may deem fit.
