Section 17 in Telangana Survey and Boundaries Act, 1923
17. State Government may direct the survey of an estate in certain cases.
- The [State Government] [The words 'State Government' were substituted by the Adaptation of Laws Orders, 1937 and 1950.], or subject to the control of the [State Government] [The words 'State Government' were substituted by the Adaptation of Laws Orders, 1937 and 1950.], any officer or authority to whom this power may be delegated by it, may by notification direct the survey of any estate or portion of an estate or of any boundary therein, -(a)on the application in writing of the proprietor of such estate or, in the case of boundary, of any person interested therein; or(b)without such application whenever in the opinion of the [State Government] [The words 'State Government' were substituted by the Adaptation of Laws Orders, 1937 and 1950.] such survey is necessary,-(i)for the better or more convenient assessment or levy of irrigation cess;(ii)for any other reason to be recorded prior to the issue of such notification:Provided (1) that any person making an application under clause (a) shall forward with his application a statement in writing signed by him to the effect that he will pay the whole cost of the survey and if required will deposit the amount in a Government treasury before the survey is commenced and (2) that any survey commenced under that clause may be stopped on the withdrawal of his application by the applicant unless the [State Government] [The words 'State Government' were substituted by the Adaptation of Laws Orders, 1937 and 1950.] sees reason to direct the continuance of the survey in virtue of the power conferred on it by clause (b).
