Section 11(2) in Telangana Survey and Boundaries Act, 1923
(2)[A copy of the order and a copy of the map recording the boundaries as determined under section 9, 10 or 11 (1) shall be furnished to any person interested in such order or map] [Substituted by the Andhra Pradesh Survey and Boundaries (Validation) Act, 1924 (Act II of 1925) (deemed to have been in force w.e.f.29.05.1923.)] as the case may be on his application and at his cost.
