Section 7(1) in Telangana Survey and Boundaries Act, 1923
(1)In order to meet the cost of bringing the land records upto date, their computerization and for conducting a need based re-survey, there shall be levied and collected a one time cess of rupees twenty per acre on all lands in the State, notwithstanding anything contained in the principal Act. The amount so collected shall be credited to a fund called "Survey and Land Records Fund".
