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[Cites 0, Cited by 0] [Section 261(1a)] [Section 261] [Entire Act]

State of Maharashtra - Subsection

Section 261(1a)(d) in Maharashtra Land Revenue Code, 1966

(d)"survey-boundary-mark" means primarily any iron or other mark set up by the officers who conducted the Bombay City Survey hereinafter described; and include any such new mark that may hereafter be set up by the Collector or under his orders, according to the provisions of this Chapter.