25. Tenants responsible for maintenance of boundary marks:.
- Notwithstanding anything contained in the [Andhra Pradesh (Telangana Area) Land Revenue Act, 1317F.] [Substituted by Andhra Pradesh Act 9 of 1961.] the responsibility for the maintenance and good repair of the boundary marks of lands held by a tenant and any charges reasonably incurred on account of service by revenue officers in case of alteration, removal or repair of such boundary marks shall be upon the tenant.
