Section 13 in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963
13. Survey of leas.
- holds - (1) Any lease-hold may be surveyed, or if it has been surveyed before the appointed day, may be re-surveyed, as it were Government land, in accordance with the provisions for the survey of such land contained in the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Orders 1969.] Survey and Boundaries Act, 1923 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Orders 1969.] Act VIII of 1923):Provided that any re-survey made under this sub-section may be limited to what is necessary for the ryotwari settlement of the lease-hold.(2)The cost of the survey or re-survey, except so much thereof as is payable by any person under the provisions of section 8 of the [Tamil Nadu ] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Orders 1969.] Survey and Boundaries Act, 1923 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Orders 1969.] Act VIII of 1923), shall be borne by the Government.
