Section 13 in Telangana Survey and Boundaries Act, 1923
13. Completion of demarcation to be notified.
- When the survey of any land or boundary which has been notified under section 5 has been completed in accordance with the orders passed under section 9, 10 or 11, the survey officer shall notify the fact in the district gazette and a copy of such notification shall be posted in the village chavadi, if any, of the village to which the survey relates; unless the survey so notified is modified by a decree of a civil court under the provisions of section 14, the record of the survey shall be conclusive proof that the boundaries determined and recorded therein have been correctly determined and recorded:[Provided that in the case of land or boundary situated in the territories specified in sub-section (1) of section 3 of the States Reorganisation Act, 1956 (Central Act 37 of 1956) until a District Gazette is published for the districts in the said territories, a notification as required by this section shall be published in the Telangana Gazette in lieu of publication in the District Gazette.] [This proviso was added by the Andhra Pradesh Survey and Boundaries (Extension and Amendment) Act, 1958 (Act XXII of 1958).]
