Section 28 in The Bengal Land Records Maintenance Act, 1895
28. Recovery of expenses of initial survey, etc.
- It shall be lawful for the [State] [Substituted by A.L.O.] Government, instead of proceeding under Section 114 of the Bengal Tenancy Act, 1885 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 to by the [State] [Substituted by A.L.O.] Government to be recoverable from proprietors, landlords, tenants and rent-free owners and occupiers, 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.
