(1)When the preparation of a record of-rights has been directed or undertaken under this Chapter, the expenses incurred in carrying out the provisions of this Chapter in any local area, estate, permanent tenure, jote or part thereof (including expenses that may be incurred at any time, whether before or after the preparation of record-of-rights, in the maintenance, repair or restoration of boundary marks and other survey marks erected for the purpose of carrying out the provisions of this Chapter) or such part of these expense as the Local Government may direct, shall be defrayed by the landlords, tenants and other occupants of land in that local area, estate, permanent or jote or part, in such proportions, and in such instalments, if any, as the Local Government having regard to all the circumstances may determine.
