Section 14 — Assessment and levy of costs incurred in making partition.

The expense of making the partition, and the allowances of the establishment necessary for the measurement and survey of the lands, the preparation of papers, and any other charges, shall be fixed by the Collector. The amount shall be paid under such rules as may from time to time be laid down by the Board of Revenue with the sanction of the Local Government, and, in default of payment, may be realized under the rules applicable to the recovery of arrears of rent or revenue.

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