Section 216(1) in The Bombay Land Revenue Code, 1879
(1)The provisions of Chapters VIII, VIII-A, IX and X shall be applicable to all alienated villages and alienated shares of villages subject to the following modifications:-(i)subject to the provisions of any covenant or agreement entered into by the [State] Government with the holder or holders of any such village or share the costs of any survey directed under section 95 or a fresh survey directed under section 106 and of any settlement carried out under the said Chapters in any such village or share shall be payable by the holder or holders in proportion to their share in the rent or revenue of the village or share;(ii)if the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government so directs such costs shall also be payable by any class of persons who, in the opinion of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, have any interest in any land in such village or share and in such proportion as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may direct;(iii)on the introduction of a settlement under Chapter VIII or VIII-A in any such village or share, the holder or holders of such village or share shall, in proportion to his share in the rent or revenue of the village or share, be liable to pay-(a)the salaries of the village officers appointed for the village or the share including the commutation allowance payable in respect of a commuted kulkarni watan in the village, if any,(b)the costs of the levy of a cess under section 93 of the Bombay Local Boards Act, 1923 (Bombay VI of 1923);(iv)the liability under clauses (i) and (iii) shall be a first charge on the rent or revenue of such village of share;(v)the total amount payable under clauses (i) and (iii) in respect of the holding in any such village or share shall be recoverable from the holder of such village or share entered in the Record of Rights;(vi)the amount payable under clause (ii) by any class of persons shall be recoverable in such manner as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government directs from the members of that class as entered in the Record of Rights.
