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State of Rajasthan - Section

Section 190 in Rajasthan Land Revenue (Land Records) Rules, 1957

190. Examination of Boundary and Survey Marks.

- (i) Once a year the Inspector shall examine the boundary and survey marks shown in the list prepared by the Patwari with particular attention to marks for which action has to be taken to effect repairs or renewals.
(ii)When the Inspector considers that any mark requires renewal or repair, he shall submit a report to the Tehsildar. Marks should be reported for repairs only when the Inspector is satisfied that in proportion to the expenditure they can be made serviceable for a sufficiently long period; when the mark has been disturbed or the masonry, of which it is composed, has decayed, the report should be made for renewal. When marks are being erected the Inspector shall see that these are erected on accurate positions.