(1)Whenever it appears to the [Board] [Substituted for 'Lieutenant-Governor' by B. & O. Act, 3 of 1916, Section 2 and Schedule Part II.] that the work required to be done in connection with partitions under this Act in any district is so great that it would, if concentrated in the hands of one or more Deputy Collectors, fully occupy the time of such one or more Deputy Collectors, [it] [Substituted for 'he' by B. & O. Act, 3 of 1916, Section 2 and Schedule Part II.] may make an order directing that the salary of such one or more Deputy Collectors, as the case may be, shall be recovered from the proprietors of estates under partition in such district, as part of the costs of such partitions.
