Section 100(2) in The Punjab Land Revenue Act, 1887
(2)Rules under this section may prescribe, among other matters, the forms of survey-marks and the material to be used in their construction.] [Sub-section (1) substituted by Punjab Act 1 of 1968, section 3 and shall be deemed to have substituted with effect from Rabi of the Agricultural year, 1966-67.]
