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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Uttar Pradesh - Subsection

Section 29(3) in The U.P. Land Revenue Act, 1901

(3)The Collector may at any time order, as the case may be, a Gaon Sabhas or tenure holder -
(a)to erect proper boundary marks on such villages or fields;
(b)to repair or renew in such form and nature as may be prescribed all boundary marks lawfully erected therein.