Section 56(2) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(2)The cost of the survey, except so much as is payable under the provisions of section 8 of the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Survey and Boundaries Act, 1923 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws(Second Amendment) Order, 1969.] Act VIII of 1923), shall be borne by the Government.
