Section 174 in Rules Under the Land and Revenue Regulation
174. Costs by whom and when paid.
- The estimated cost of survey and partition shall be paid by the applicant and other sharers in proportion to their respective shares within the period allowed, which shall not be less than 30 days or more than 60 days from the date of the approval of the estimate by the Deputy Commissioner.Vide columns 9 and 10 of Form No. 47.
