Section 142 in Maharashtra Land Revenue Code, 1966
142. Demarcation and maintenance of boundary marks between holding and village road.
(1)Unless the boundaries of his land are demarcated and fixed under any of the foregoing provisions of this Chapter, every holder of the land adjoining a village road shall, at his own cost and in the manner prescribed,-(a)demarcate the boundary between his land and village road adjoining it by boundary marks; and(b)repair and renew such boundary marks from time to time.(2)If the holder fails to demarcate the boundary or to repair or renew the boundary marks as required by sub-section (1), the Collector may, after such notice as he deems fit, cause the boundary to be demarcated or the boundary marks to be repaired or renewed and may recover the cost incurred as an arrear of and revenue.(3)In the event of any dispute regarding the demarcation of the boundary or maintenance of the boundary marks in proper state of repair the matter shall be decided by the Collector whose decision shall be final.Explanation. - Village road for the purposes of this Section means in the districts of Nagpur, Chanda, Wardha and Bhandara and Melghat taluka in the Amravati District a road which bears an indicative Khasra number; and in the rest of the State, a road which has been recorded in the record of rights or village maps.
