Section 19(2) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969
(2)The cost of the survey or re-survey, except so much thereof as is payable by any person under the provisions of section 8 of the Tamil Nadu Survey and Boundaries Act 1923 (Tamil Nadu Act VIII of 1923), shall be borne by the Government.
