Section 67 in Kerala Survey and Boundaries Rules, 1964
67. Limits of enjoyments as seen on ground to be followed in demarcating boundaries in certain cases.
- In demarcating boundaries of few fields in unsurveyed tracts, or boundaries of enjoyments as seen on ground shall be followed as far as possible , unless there are valid documents to prove beyond all reasonable doubt that the boundaries have to be demarcated otherwise. The new fields created in unsurveyed tracts shall not wet lands and 10 acres /4hectares approximately in the case of dry lands.
