Section 17 in The Maharashtra Land Revenue (Revenue Surveys and Sub-Divisions of Survey Number) Rules, 1969
17. Fees.
- The fees to be recovered for making sub-divisions in cases to which clause (b) of Section 153 applies shall, unless the State Government in any case otherwise directs, be such as will cover the entire cost of measuring, assessing and mapping the sub-divisions; and such fees shall be assessed by the Superintendent.
