Section 19 in Telangana Survey and Boundaries Act, 1923
19. Cost of survey recoverable from proprietor.
- All costs incurred by the [State Government] [The words 'State Government' were substituted by the Adaptation of Laws Orders, 1937 and 1950.] on account of a survey directed under clause (a) of section 17 shall be recoverable from the persons who have any interest in the estate, portion of estate, or boundary of which the survey has been ordered as an arrear of land revenue; the cost of a survey directed under clause (b) (i) and (ii) of section 17 shall be borne by the [State Government] [The words 'State Government' were substituted by the Adaptation of Laws Orders, 1937 and 1950.] unless otherwise provided by any law for the time being in force.
