Section 21 in Kerala Survey and Boundaries Act 1961
21. Registered holder may recover expenses paid by him from owner.
(1)In the absence of a contract to the contrary, the registered holder of any land under survey ,who incurs any expenses or from whom any expenses are recovered under this Act in respect of such survey , shall, if he be not the owner thereof, acquire a charge on such land to the extent of the expenses so incurred or recovered from him with interest thereon at the rate of 6 per cent per annum.(2)It shall be lawful for any person interested in any registered land under survey to pay the charges payable under this Act in respect of the survey of such land, through he be not the registered holder thereof and all such sums, if paid by a tenant or lessee may be deducted from any rent than or after wards due by him in respect of such land and if paid by any other person interested in such land, and if paid by any other person interested in such land, shall be a charge of such land such sums shall bear interest at the rate of 6 per cent per annum.(3)Where a person entitled under this section to a charge on any registered land is a co-owner of such land, such charge shall extend only to so much of the amount recovered from or expended or paid by him as is due in respect of the share of other co-owner on such land with interest at the rate aforesaid.
