- Subject to the provisions contained in section 141-N, the cost of every survey made under this Chapter shall be met -(i)in case a local authority is in charge of such survey, by such local authority, and(ii)in other cases, by the State Government :Provided that in the case covered by clause (i) the State Government may agree-(a)to pay a portion of such cost out of the Consolidated Fund of the State, or(b)to advance a loan to a local authority for meeting such cost upon such terms and conditions as to rate of interest, period of repayment, security and the like, as may be mutually agreed upon.
