Section 142(1) in Maharashtra Land Revenue Code, 1966
(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.
