Section 101 in Rules Under the Land and Revenue Regulation
101. Recovery of cost.
- The total cost of the traverse and cadastral surveys, of compensation due on account of anythings done under the orders of a Survey Officer, and all expenses incurred in erecting and repairing boundary-marks, shall be realised from the proprietors, land-holders and persons entitled to receive rent in respect of any land included in the local area or class of estates covered by the survey and demarcation above mentioned:Provided that in the case of temporarily-settled estates only the cost of boundary-marks including traverse station's shall be realised.
