Section 6(1) in Kerala Survey and Boundaries Act 1961
(1)When any survey is ordered under Section 4 or Section 5 the Survey Officer shall publish a notification in the Gazette in the prescribed manner inviting all persons having any interest in the land or in the boundaries of which the survey has been ordered, to attend either in person or by agent at a specified place, and time and from time to time thereafter when called upon for a purpose of pointing out boundaries of which the survey has been ordered ,to attend either in persons or by agent at a specified place and time and from time to time thereafter when called upon for the purpose of pointing out boundaries and supplying information in connection therewith [***] [Omitted by Act No. 23 of 1972.][Provided that where the survey is ordered for the purpose of, or in connection with, the acquisition of any land under the law relating to compulsory acquisition of land for public purposes for the time being in force, the notification under this subsection may be published in the Gazette or in two daily newspapers which, in the opinion of Survey Officer have wide circulation in the locality in which the land in respect of which the survey has been ordered is situated.] [Added by Act No. 18 of 1986.]
