Section 82E in Rules Under the Land and Revenue Regulation
82E. Cost of preparation of record-of-rights to be defrayed by proprietors, etc.
(1)Costs incurred in the preparation of record of tenants and adhiars rights or such part of the costs as the State Government may direct, shall be defrayed by proprietors, settlement-holders, and tenants and adhiarars in such proportion and in such instalments as the State Government may determine.(2)The cost of preparing the copies of maps and of the record-of-rights distributed free under rule 82D shall be deemed to be part of the costs of the preparation of a record of tenant's and adhiar's rights.(3)The portion of the aforesaid costs which any person is liable to pay shall be recoverable as an arrear of land revenue.
