Section 21(1) in Kerala Survey and Boundaries Act 1961
(1)In the absence of a contract to the contrary, the registered holder of any land under survey ,who incurs any expenses or from whom any expenses are recovered under this Act in respect of such survey , shall, if he be not the owner thereof, acquire a charge on such land to the extent of the expenses so incurred or recovered from him with interest thereon at the rate of 6 per cent per annum.
