Section 8 in Tamil Nadu Survey and Boundaries Act, 1923
8. Cost to be charged of person interested in the lands surveyed.
(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.(2)Any person affected by a decision under sub-section may appeal to the prescribed officer, whose decision, with reasons therefore, shall be recorded in writing; and notice of such decision shall be given in the prescribed manner to the parties to the appeal shall be given in the prescribed manner to the parties to the appeal.(3)An appeal under sub-section (2) shall be preferred within three months from the date of service of notice under sub-section (1), after excluding the time taken to obtain a copy of the decision:Provided that the appellate authority may admit an appeal after the expiry of the said period on his being satisfied that the applicant had good and sufficient cause for not preferring the appeal without that period.Explanation. - The fact that notice under sub-section (1) was not served personally on the appellant shall be deemed to be good and sufficient cause within the meaning of the above provision.(4)a copy of the order under sub-section (2) shall be furnished to any person interested in such order on his application and at his cost.
