Section 25(ii) in Telangana Survey and Boundaries Act, 1923
(ii)It shall be lawful for any person claiming an interest in an estate or Government land under survey to pay the charges payable under this Act in respect of the survey of such estate or Government land, though he be not the proprietor or registered holder thereof; and all such sums, if paid by a tenant or lessee, may be deducted from any rent then or after-wards due by him in respect of such estate or Government land and if paid by any other person interested or bonafide claiming an interest in the estate or Government land, shall be a charge upon such estate or Government land. Such sums shall bear interest at 9 per cent per annum.
