46. In certain cases Collector may cause marks to be erected.
- Whenever the Collector shall have determined a boundary which was in dispute, and the order shall have become final,and whenever a boundary which has been supplied by the survey officers, or has been determined under this Act, has been altered by a decree of any Civil Court which has become final,and whenever it shall come to the notice of the Collector that any boundary has been determined by a competent Court or authority, the Collector may cause such marks as he may think fit to be erected in order to secure the boundary permanently, and the provisions of Parts III and IV shall, so far as is possible, be applicable to boundary-marks which are erected under this section and to the apportionment of the cost thereof.
