Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Assam - Section

Section 176 in Rules Under the Land and Revenue Regulation

176. Recovery of costs in excess of estimates.

- Should the actual cost of survey and partition finally exceed the cost paid under the preceding rule, the extra cost shall be realised rateabley from the applicant and other proprietors or land-holders of the estate, and until such costs shall have been realised, no final order of partition shall be passed.