39. Power of Deputy Collector to declare cost of local inquiry and by whom it is to be paid.
- Whenever any local inquiry is held by the Deputy Collector or any other officer, in consequence of an objection raised by any person to any record of measurements, rent-roll or other information which has been laid before the Deputy Collector, the Deputy Collector may declare the cost which has been incurred by such inquiry, and may direct that the entire cost so declared-(a)shall be paid by the person making the objection, or by any one of the proprietors; or(b)shall be paid, in such proportions as the Deputy Collector thinks fit, by the said person and the proprietors or any of them; or(c)shall be deemed to be a part of the cost of the partition.
