Section 98 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
98. Penalty for damaging etc., boundary marks.
- Any person convicted after a summary trial, before a [***] Collector or Deputy or Asst. Collector or Survey officer or Tahsildar, of wilfully erasing, removing or damaging boundary marks, shall be liable to a penalty which may extend to four times the cost of repair or fixation of each mark so erased, removed or damaged and such mark shall be repaired or fixed from such amount.
