- If, at the time of a survey, the boundary of a field is pointed out by the holder and it is undisputed and its correctness is also affirmed by the Patel and Patwari of the village the boundary shall be marked. If the boundary of a field is disputed or the landholder is not present or does not point out the same, the [Survey officer] [Amended by Act No.III of 1355 F.] and when settlement operation is not proceeding, [the [Collector] [Amended by Act No.III of 1355 F.] in case the land is of a khalsa area [***] [The words 'and in case of non-Khalsa land the officer authorised under section 172' were omitted by the A.P.A.O. 1957.] shall fix the boundary according to the entries in village records, and according to occupation if, adverse to the entries in village records, it is established that the occupation extends over a year and no legal action has been taken in connection therewith.]
