Section 106 — Provision of flag holders and chainmen for those surveys.

(1) For the purposes of the survey of any land in pursuance of rules under section 46, clause (c), the land-owners shall be bound to provide fit persons to act as flag holders and chainmen. (2) If the land-owners fail to provide such persons or to provide them in sufficient number, such other persons as a Revenue-officer considers necessary may be employed and the cost of employing them recovered from the land-owners as if it were an arrear of land-revenue.

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