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[Cites 0, Cited by 0] [Section 203(2)] [Section 203] [Entire Act]

Union of India - Subsection

Section 203(2)(g) in The Ajmer Tenancy and Land Records Act, 1950

(g)for the erection of boundary and survey marks, and for their repairs and renewals, and for the recovery of costs in respect of such erection, repairs or renewals;