The [State Government] [Substituted by A.O. 1950.] may appoint an officer, hereinafter called the Record Officer, to be in-charge of the record operations or the survey, or both, as the case may be, in any local area and as many Assistant Record Officers, as to it may seem fit, and such officers shall exercise all the powers conferred on them by this Act so long as such local area is under record or survey operations, as the case may be.[50. Powers of Records Officer as to erection of boundary marks. - When any local area is under survey operations the Record Officer may issue a proclamation directing all Gaon Sabhas and bhumidhars to erect, within fifteen days such boundary marks, as he may think necessary to define the limits of the villages and fields and in default of their compliance within the time specified in the proclamation, he may cause such boundary marks to be erected, and the Collector shall recover the cost of their erection from the Gaon Sabhas or bhumidhars concerned.] [Substituted by U.P. Act No. 8 of 1977.]
