Section 103 in Rules Under the Land and Revenue Regulation
103. Apportionment of cost.
- When a survey carried out under the provisions of Part B of Chapter III of the Assam Land and Revenue Regulation has been completed, the Survey Officer shall submit to the Deputy Commissioner a statement showing the total cost incurred in the traverse and cadastral survey and in erecting and repairing boundary-marks including traverse stations within the area included in the survey. The Deputy Commissioner, on receipt of such statement, shall proceed to apportion the amount among the proprietors, land-holders and persons entitled to receive rent in respect of the land included in the survey.Note. Settlement-holders other than proprietors and land-holders are not liable to the payment of the cost of survey under these rules.
