Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(2) in The Maharashtra Land Revenue (Boundaries Boundary Marks) Rules, 1969

(2)Within each survey number, the holder or holders of each sub-division are responsible for the marks, if any have been prescribed, on the periphery of that sub-division to the same extent as the holder or holders of survey numbers are responsible under sub-rule (1).