Section 8(1) in Tamil Nadu Survey and Boundaries Act, 1923
(1)The cost, if any, of the labour employed and of the survey marks used in and survey notified under Section 5, shall be determined and apportioned in the prescribed manner among the person who have any interest in the land or in the boundaries of which the survey has been ordered and shall be recoverable from such persons as an arrear of land revenue. Notice of such determination and apportionment shall be given in the prescribed manner to the persons aforesaid.
