Section 21 in Telangana Survey and Boundaries Act, 1923
21. Consequences ensuing on completion of survey of an estate.
- When an estate or a portion of an estate or a boundary in an estate has been surveyed in pursuance of a notification issued under section 17, the survey officer shall report the completion of the survey to the District Collector and to the proprietor, and the following consequences shall thereupon ensue: -(i)Subject to such conditions as may be prescribed in this behalf, every tenant of the land surveyed, and where there is no tenant, the proprietor, shall be bound to maintain, renew and repair the survey marks on or within the boundaries of his holding, and in default of his doing so the Collector may, after giving notice to the tenant or proprietor as the case may be in the manner provided in sub-sections (2) and (3) of section 15, at the cost of the [State Government] [The words 'State Government' were substituted by the Adaptation of Laws Orders, 1937 and 1950.], maintain, renew and repair such survey marks and recover the cost of so doing as an arrear of land revenue. Such cost may include the cost of all operations incidental to such renewal or repair but not any charges on account of survey officers and supervising establishment.(ii)It shall be the duty of the headman and of the accountant of every village the whole or a part of which has been surveyed,-(a)to prevent the destruction, injury, removal or alteration of any survey mark on or within the limits of his village; and(b)when he becomes aware that any such mark has been destroyed, injured, removed or altered, to report the fact to the proprietor of the estate and to the Collector or to such officer subordinate to the Collector as the District Collector may, from time to time, direct.
