Section 103 — Recovery of cost incurred by the Government.

(1) If the persons interested in the land fail to erect or repair a survey-mark within thirty days from the date of their being required by a Revenue-officer to do so, the Revenue-officer may cause it to be erected or repaired. (2) Where the Revenue-officer causes a survey-mark to be erected or repaired, he shall, subject to any rules or direction under the last foregoing section, apportion the cost amongst the persons interested in the land in such manner as he deems just, and certify the same to the Collector. (3) The Collector may recover the cost as if it were an arrear of land-revenue.

‹ Prev All sections Next ›