Section 46 in The Bengal Land-Revenue Sales Act, 1859
46. Expenses of measurement, survey or local inquiry.
- The actual expenses of any measurement, survey or local inquiry made under Sections 42 and 44 of this Act, shall be borne by the party who applies for the registry of his tenure or farm; and such party may be required by the Collector from time to time to make such advances on this account as he may consider necessary.
