Section 7 in Telangana Survey and Boundaries Act, 1923
7. [ Survey officer to carry out the survey or get the survey carried out in the manner prescribed. [Section 7 substituted by Act No.36 of 1995, along with the provisions thereunder.]
- The Survey Officer shall carry out the survey or shall cause the survey carried out with the assistance of an external or internal agency approved by the Government in the manner prescribed.(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".(2)The levy and collection of the cess under sub-section (1) and the expenditure from the Survey and Land Records Fund shall be in such manner as may be prescribed.]
