Section 29 in The Bengal Land Records Maintenance Act, 1895
29. Area, rate and date of recovery of expenses.
- The [State] [Substituted by A.L.O.] Government 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] [Substituted by A.L.O.] Government 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.
