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[Cites 0, Cited by 0] [Section 397] [Entire Act]

State of Rajasthan - Subsection

Section 397(a) in Rajasthan Land Revenue (Land Records) Rules, 1957

(a)The term "boundary mark" includes every permanent mark erected on the boundary of a village, estate or field, whether in connection with a survey or to define a boundary. The cost of maintaining boundary marks generally falls proportionately on the persons on the boundary of whose property is situated.