Section 5 in Tamil Nadu Survey and Boundaries Act, 1923
5. State Government may direct the survey of Government land or of any boundary of such land.
- The State Government or subject to the control of the State Government, any officer or authority to whom this power may be delegated by it may by notification orders a survey of any Government land or of any boundary of such land or of the boundary forming the common limit of Government land and land that is not Government land.
