Section 20(1) in Telangana Survey and Boundaries Act, 1923
(1)On the application of the proprietor of an estate in which any survey has been made, the [State Government] [The words 'State Government' were substituted by the Adaptation of Laws Orders, 1937 and 1950.] or any officer, or authority to whom this power may be delegated by it, may direct the survey officer to apportion among the holders of the lands or persons interested in the boundaries which have been surveyed the whole or a specified portion of the cost of such survey; provided that no tenant under a proprietor shall be called upon to pay a larger sum on account of such survey than he would be liable to pay if he held his land directly under the Government.
