41. Power to direct that salary of Deputy Collector, and cost of special establishment, be recovered as part of costs of partition.
(1)Whenever it appears to the [Board] [Substituted for 'Lieutenant-Governor' by B. & O. Act, 3 of 1916, Section 2 and Schedule Part II.] that the work required to be done in connection with partitions under this Act in any district is so great that it would, if concentrated in the hands of one or more Deputy Collectors, fully occupy the time of such one or more Deputy Collectors, [it] [Substituted for 'he' by B. & O. Act, 3 of 1916, Section 2 and Schedule Part II.] may make an order directing that the salary of such one or more Deputy Collectors, as the case may be, shall be recovered from the proprietors of estates under partition in such district, as part of the costs of such partitions.(2)For the purpose of sub-section (1) the salary of a Deputy Collector shall be deemed to be the amount of salary which is drawn by a Deputy Collector of the lowest grade.(3)Whenever it appears to the [Board] [Substituted for 'Lieutenant-Governor' by B. & O. Act, 3 of 1916, Section 2 and Schedule Part II.] that the said work in any district is so great as to occupy a considerable portion, though not the whole, of the time of a Deputy Collector, or whenever a special establishment is appointed under Section 36, that [Board] [Substituted for 'Lieutenant-Governor' by B. & O. Act, 3 of 1916, Section 2 and Schedule Part II.] may direct that a portion of the salary of such Deputy Collector or the whole of the cost of such special establishment shall be recovered from the proprietors of estates under partition in such district as part of the costs of such partitions.
