Section 17(b) in Telangana Survey and Boundaries Act, 1923
(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:
