Section 136 in The Himachal Pradesh Land Revenue Act, 1953
136. Estimates and levy of costs.
(1)When the mode of partition is determined, the Revenue Officer shall cause the cost of making the partition to be estimated, and shall direct that the cost be levied in the first instance from the applicant for partition or from all the co-sharers in such instalments and at such times during the progress of the partition as may be prescribed by rules(2)If the amount first estimated is found insufficient supplementary estimates may be made from time to time, and the additional amount may be levied as above provided.(3)The Financial Commissioner shall make rules for determining the costs of partitions under this Chapter and the mode in which such costs are to be apportioned.
