141E. Survey may be proceeded with after service of notice under section 14-D
.After due service of the notice issued under section 141-D -(i)the officer conducting the survey or any other officer or servant authorised by him in this behalf may proceed with the survey whether the persons upon whom such notice has been served are present or not, and(ii)every such person who fails so to appear or is not so present shall be bound by the results of the survey in the same manner and to the same extent as if the survey were made in his presence.
