Section 29 in The Land Records Maintenance Act, 1895
29. Area, rate and date of recovery of expenses.
- The [State Government] [Words 'Provincial Government' first substituted for the word 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, then the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] may from time to time determine the total expenses which have been incurred in any district or part of a district in making a survey and record of rights, and the amounts (in such proportions as the [State Government] [Words 'Provincial Government' first substituted for the word 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, then the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] may from time to time determine) which shall be paid by the proprietors, landlords, tenants and rent-free owners and occupiers respectively in such district or part of a district, and the date from which the expenses aforesaid shall be recovered; and may specify the rate per acre to be paid by the said proprietors, landlords, tenants and rent-free owners and occupiers.
