Section 7 in The Maharashtra Land Revenue (Boundaries Boundary Marks) Rules, 1969
7. Village road boundaries.
- In the case of road, the boundary between the land d by a person and the village road adjoining it shall be demarcated by fixing stones or planting trees, irrespective of the fact whether the road passes through any survey number or not. Fixing of stones or planting of trees should be done within the area of the private land adjoining such road. Every stone to be fixed shall be 0.15 metre square and 0.76 metre in length of which at least 0.61 metre shall be sunk in the ground.
