Section 28 in The Land Records Maintenance Act, 1895
28. Recovery of expenses of initial survey, etc.
- It shall be lawful for 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.], instead of proceeding under section 114 of the Bengal Tenancy Act, 1885, to recover, from all or any of the proprietors, landlords, tenants and rent-free owners and occupiers in any district or part of a district, either in one year or several years, and in the manner specified in the sections following, their shares of all the expenses declared by 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.] to be recoverable from proprietors, landlords, tenants, and rent-free owners, which have been incurred in making a survey and record of rights and a settlement of rents under Chapter X of the Bengal Tenancy Act, 1885, such costs not having been incurred for the purposes of a settlement of land-revenue.
