Section 3 in The Maharashtra Land Revenue (Boundaries Boundary Marks) Rules, 1969
3. Authorised boundary marks and survey marks.
- The following boundary marks and survey marks are authorised. -(A)Boundary Marks -Continuous Marks :(1)A boundary strip,(2)Dhuras, Sarbandhas or hedges and other permanent continuous structures such as walls.Discontinuous marks :(3)Roughly dressed long stones,(4)Pillars of cut stone, or masonry pillars of cement, mortar or burnt brick in cement or mortar embedded in the ground with the foundations stepped down,(5)Prismatic, rectangular or conical earthen mounds or cairns (buruz) of loose stones,(6)Any other marks found suitable for special localities which ma be sanctioned by the Director such as teak posts in the marine marshes on the Konkan coasts:Provided that, the Collector may permit the holders of land to substitute for one kind of mark any other authorised mark within such limits as the Director by any general or special order define in that behalf.(B)Survey Marks -(1)Roughly dressed traverse stones of such size as may from time to time be prescribed by the Director with a cross cut on the head.(2)Any other survey mark that may be prescribed by the Director to suit the requirement of any area specified by him in this behalf.
