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State of Manipur - Section

Section 54 in Manipur Land Revenue and Land Reforms Act, 1960

54. Construction and repair of boundary marks.

- It shall be lawful for any survey officer authorised in this behalf to specify or cause to be constructed, laid out, maintained or repaired, boundary marks of villages or survey numbers or sub-divisions and to assess all charges incurred thereby on the holders or others having an interest therein.