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[Cites 0, Cited by 0] [Section 129] [Entire Act]

State of Rajasthan - Subsection

Section 129(1) in Rajasthan Land Revenue Act 1956

(1)All holders of villages, estates or fields shall be bound to maintain and keep in repair at their own cost the permanent boundary marks lawfully erected thereon, and the Land Record Officer may at any time order such holders -
(a)to erect proper boundary marks on such villages, estates or fields, or
(b)to repair or renew in such form and material as he may prescribe all boundary marks lawfully erected thereon.