116. Expenses of record and compulsory commutation - The expenses incurred by the [State] Government; in carrying out in any local area or any estate, tenure or part thereof any order made under Section 106 or such part of those expenses as the [State] Government may direct shall be defrayed by the landlords and tenants of land in that local area, tenure or part, in such proportions as the [State] having regard to all circumstances, may determine.
(2)The portion of the aforesaid expenses which any person is liable to pay shall be recoverable by the [State] Government as if it were an arrear of land revenue due in respect of the said local area, estate, tenure or part.Explanation. - The word "tenure" in this Section includes all revenue-free and rent-free tenures and holdings within a local area, estate or tenure.
