141Q. Inspection of and copies of extracts form maps, registers and other documents.
(1)All maps, registers and other documents referred to in sub-section (1) of section 141-M shall be open to public inspection in such manner, within such hours, at such places, subject to such conditions and on payment of such fees as the State Government may prescribe.(2)Certified copies of, or of extracts from such maps, registers and documents shall be granted on payment of such copying fees and in such manner as the State Government prescribe.
