Section 25(iii) in Tamil Nadu Survey and Boundaries Act, 1923
(iii)Extent of such charges.- Where a person entitled under this section to a charge on an estate or Government land is a co-owner of such charge or Government land, such charge shall extend only to so much of the amount recovered from or expended or paid by him is due in respect of the share of the other co-owners in such state or Government land with interest at the rate aforesaid.
