Section 14 in The Maharashtra Land Revenue (Boundaries Boundary Marks) Rules, 1969
14. Survey officers to furnish details of boundary marks to Collector.
- On the introduction of a survey settlement or survey for the record of rights or of final town planning scheme or improvement scheme or a scheme for the consolidation of holdings under the provision of the Code or of any law for the time being in force in the State, the Superintendent shall furnish to the Collector a map, scheme and statements showing the position and description of the boundary marks erected or laid down by or under the orders of the Director. It shall be the duty of the Superintendent to amend these maps in accordance with any subsequent alteration of boundaries in a revision survey or any other authorised occasion.
