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[Cites 0, Cited by 0] [Section 21A(11)] [Section 21A] [Entire Act]

State of Maharashtra - Subsection

Section 21A(11)(d) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

(d)the lessee shall protect the boundary marks. If any boundary mark is found damaged, he shall be liable to pay compensation for the same as may be determined by the Collector;