Section 135 — Procedure when person injuring cannot be found.

Whenever the person erasing, removing or damaging such mark cannot be discovered, or if for any other reason it is found impracticable to recover from him the sum which he has been ordered to pay, the mark shall be re-erected or repaired at the cost of the proprietors, mortgagees or framers of such one or more of the adjoining lands as the Deputy Commissioner thinks fit.

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