Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Maharashtra - Section

Section 9 in The Maharashtra Land Revenue (Boundaries Boundary Marks) Rules, 1969

9. Cost of staff, materials and labour to be recovered from holder.

- In order to cover the cost of any staff employed for determining the position of single boundary marks, fee not exceeding the following scale may, if the Collector so directs, be recovered from the holder of each survey number, in addition to the cost of materials and labour. -Survey numbers on which the land revenue assessed is less than Rs 10 - Rs. 2Survey numbers on which the land revenue assessed is Rs. 10 or more - Rs. 4:Provided that, in cases of survey numbers, which have been already divided into sub-divisions, the fees and cost levied under this rule shall be distributed amongst the holders of sub-divisions in proportion to land assessed on each sub-division.