LexSection 54 — Construction and repair of boundary marks.
The Tripura Land Revenue and Land Reforms Act, 1960
It shall be lawful for any survey officer authorised in this behalf to specify, or cause to be constructed, laid out, maintained or repaired, boundary marks of villages or survey numbers or sub-divisions and to assess all charges incurred thereby on the holders or others having an interest therein.Open in Lexace · Ask the AI about this section