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[Cites 0, Cited by 0] [Section 139] [Entire Act]

State of Maharashtra - Subsection

Section 139(3) in Maharashtra Land Revenue Code, 1966

(3)The boundary marks and survey marks shall be of such description and shall be constructed, laid out, maintained or repaired in such manner and shall be of such dimensions and materials as may, subject to rules made by the State Government in this behalf, be determined by the Superintendent of Land Records, according to the requirement of soil, climate, durability and cheapness of materials.