Section 48 — Assistance in preparation of maps.

Subject to the rules made under this Act,-- (a) any revenue officer may, for the purpose of preparing or revising any map or plan required for or in connection with any record or register under this Chapter, exercise any of the powers of the survey officer under section 27 except the power of assessing the cost of hired labour; and (b) any revenue officer not below the rank of sub-divisional officer may assess the cost of the preparation or revision of such maps or plans and all expenses incidental thereto and such of costs and expenses shall be recoverable in the same manner as an arrear of land revenue.

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