125. Disputes regarding boundaries between villages, survey numbers and plot numbers.
- All disputes regarding boundaries of [villages, sectors, survey numbers, block numbers and plot numbers] [Substituted 'villages, survey numbers and plot numbers' by M.P. Act No. 23 of 2018] where such boundaries have been fixed under the provisions of Section 124, shall be decided by the [Tahsildar] [Substituted by M.P. Act No. 24 of 1961 (w.e.f. 23-6-1961).] after local inquiry at which all persons interested shall have an opportunity of appearing and producing evidence.
