75. Measurements of land - (1) Every landlord of an estate, tenure or 'Mundari khunt-kattidari tenancy' shall have a right to make a general survey or measurement of the lands comprised in such estate, tenure or tenancy, unless restrained from doing so by express engagement with the occupants of the lands.
(2)If any landlord intending to measure any land which he has right to measure is opposed in making such measurement by the occupant of the land,or if any tenant having received notice of the intended measurement of land held or cultivated by him, which is liable to such measurement refuses to attend and point out such land,the landlord may present an application to the Deputy Commissioner.(3)On receipt of such application, the Deputy Commissioner shall, after taking such evidence and making such inquiry as he considers necessary pass an order either allowing or disallowing the measurement, and, if the case so requires, enjoining or excusing the attendance of any tenant.(4)If any tenant, after the issue of an order enjoining his attendance, refuses or neglects to attend, any map or other record of the boundaries and measurements of the land prepared under the direction of the landlord at the time when the tenant was directed to attend, shall be presumed to be correct until the contrary is shown.
