- If at the time of a survey, the boundary of a field or holding be undisputed, and its correctness be affirmed by the village officers then present, it may be laid down as pointed out by the holder or person in occupation, and, if disputed, or if the said holder or person in occupation be not present, it shall be fixed by the survey officer according to the [land records] [These words were substituted for the words 'village records' by Bombay 4 of 1913 section 57.] and according to occupation as ascertained from the village officers and the holders of adjoining lands, or on such other evidence or information as the survey officer may be able to procure.If any dispute arise concerning the boundary of a field or holding which has not been surveyed, or if at any time [after the completion of a survey] [These words were substituted for the words 'after the survey records have been handed over to the Collector', by Bombay 4 of 1913 section 57.] a dispute arises concerning the boundary of any survey number [or sub-division of survey number] [These words were inserted, by Bombay 4 of 1913 section 57.], it shall be determined by the Collector, who shall be guided [by the land records] [These words were substituted for the words 'in the case of survey numbers by the survey records', by Bombay 4 of 1913 section 57.] if they afford satisfactory evidence of the boundary previously fixed, and if not, by such other evidence as he may be able to procure.
