Section 19 in Tamil Nadu Survey and Boundaries Act, 1923
19. Cost of survey recoverable from proprietor.
- All costs incurred by the State Government on account of a survey directed under clause (a) of Section1 7u 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 survey directed under clause (b)(i) and otherwise provided by any law for the time being in force.
