Section 131 — Obligation of owners as to boundary marks.

(1) Every landlord of a village, mahal or field is bound to maintain and keep in repair the permanent boundary marks and the collector may at any time order such landlord-- (a) to erect proper boundary marks on such village, mahal or field; or (b) to repair or renew, in such form and with such material as he may order all such boundary marks. (2) If such order is not complied with within thirty days from the communication thereof, or such longer period as the collector may allow, he shall cause such boundary marks to be erected, repaired or renewed, and shall recover the charges incurred from the landlord concerned as arrears of revenue. (3) Survey marks shall, as prescribed, be maintained and kept in repair by the collector.

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