106. Provision of flagholders and chairmen for those surveys.
(1)For the purposes of the survey of any land in pursuance of rules under section 46, clause (c), the land-owner shall be bound to provide fit persons to act as flagholders and chairmen.(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 landowners as if it were an arrear of land revenue.
