Section 5 in Telangana Survey and Boundaries Act, 1923
5. State Government may direct the survey of Government land or of any boundary of such land.
- The [State Government] [The words 'State Government' were substituted by the Adaptation of Laws Orders, 1937 and 1950.] or, subject to the control of the [State Government] [The words <i>'State Government'</i> were substituted by the Adaptation of Laws Orders, 1937 and 1950.], any officer or authority to whom this power may be delegated by it may by notification order a survey of any Government land or of any boundary of such land or of the boundary forming the common limit of Government land and land that is not Government land.
