(3)Whenever it appears to the [Board] [Substituted for 'Lieutenant-Governor' by B. & O. Act, 3 of 1916, Section 2 and Schedule Part II.] that the said work in any district is so great as to occupy a considerable portion, though not the whole, of the time of a Deputy Collector, or whenever a special establishment is appointed under Section 36, that [Board] [Substituted for 'Lieutenant-Governor' by B. & O. Act, 3 of 1916, Section 2 and Schedule Part II.] may direct that a portion of the salary of such Deputy Collector or the whole of the cost of such special establishment shall be recovered from the proprietors of estates under partition in such district as part of the costs of such partitions.
