Section 19 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
19. Survey of inam estates.
(1)Any inam estate or part thereof may be surveyed, or if it has been surveyed before the notified date, may be re-surveyed, as if it were Government land, in accordance with the provisions for the survey of such land contained in the [Tamil Nadu] [Substituted for '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 '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):Provided that any re-survey made under this sub-section may be limited to what is necessary for the introduction of the ryotwari settlement in the inam estate or part thereof.(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] [Substituted for '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 '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.
