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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Kerala - Subsection

Section 22(1) in Kerala Survey and Boundaries Rules, 1964

(1)
(a)when survey field or a subdivision of a survey field is to be further subdivided under the rules for joint registry or transfer of registry.
(b)When a transfer of registry of a portion of a survey number or subdivision is to be made as per the Kanam Tenancy Act, 1955.