Section 71(2) in U.P. Consolidation of Holdings Rules, 1954
(2)The 'entire' cost of the boundary pillars and erection thereof as determined by the Settlement Officer, Consolidation, from time to time for each unit shall be payable by the tenure-holders concerned in proportion to the number of chaks allotted to each of them. The Collector shall recover the cost so determined from the tenure-holders concerned as arrears of land revenue.
