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Section 56 — Responsibility for maintaining boundary marks.

The Manipur Land Revenue and Land Reforms Act, 1960
Every landholder shall be responsible for the maintenance and good repair of the boundary marks of his holding and for any charge reasonably incurred on account of the same by the revenue officers in case of alteration, removal or disrepair. It shall be the duty of the village officers and servants to prevent the destruction or unauthorised alteration of the village boundary marks.
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