- marks after introduction of the survey settlement.-When the survey settlement shall have been introduced into a district, the charge of the boundary marks, shall devolve on the collector and it shall be his duty to take measures for their [construction laying out] [These words were inserted by Bombay 6 of 1901, section 15.], maintenance and repair, and for this purpose the powers conferred on survey officers by section 122 shall vest in him.
