16. Duty of State and Gram Panchayat regarding boundaries (Section 20).
(1)State Government shall make an endeavor to get the map of every village digitalized, the boundary fixed and the pillars or other devices installed as per the Global Positioning System (GPS) or any other available advanced modern technology.(2)The State Government shall endeavor to adopt the principle of fixed boundary in place of deep stream of rivers determining inter district boundaries and intra district boundaries.(3)The provisions of fixed boundary in place of deep stream of rivers determining inter-state boundary between the States of Bihar and Uttar Pradesh are contained in the Bihar and Uttar Pradesh (Alteration of Boundaries) Act 1968. Similarly the provisions of fixed boundary between States of Haryana and Uttar Pradesh are contained in the Haryana and Uttar Pradesh (Alteration of Boundaries) Act 1979.(4)The provisions regarding the principles of fixed boundary and the deep stream of the rivers are contained in Chapter-25 of the U.P. Revenue Manual and the law regarding the rules to be observed in claims to lands gained by alluvion or by dereliction of a river is contained in Regulation-XI of 1825.(5)Every Gram Panchayat shall be responsible to affix, specify, maintain and repair the boundary marks in respect of villages falling within its Panchayat area.(6)The nature and specification of the boundary marks referred to in section 20 shall be such as may be specified by the Board under section 234 of the Code.
