Section 118 in The Himachal Pradesh Land Revenue Act, 1953
118. Provision of flag-holders and chain-men for those surveys.
(1)For the purposes of the survey of any land in pursuance of rules under section 47, clause (c), the land-owners shall be bound to provide fit persons to act as flag-holders and chain-men.(2)If the land-owners fail to provide such persons or to provide them in sufficient number, such other persons as a Revenue Officer considers necessary may be employed and the cost of employing them recovered from the land-owners as if it were an arrear of land-revenue.
