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Bengal Presidency - Section

Section 52 in Bengal Survey Act, 1875

52. Penalty for not giving notice of injury to boundary-mark.

- Any person, being bound by the provisions of section 19 to give notice to the Collector in respect of any boundary-mark having been injured, destroyed or removed, or requiring repairs, who shall fail to give such notice, shall be liable to a fine not exceeding one hundred rupees, to be imposed by order of the Collector.