Section 58 in Kerala Survey and Boundaries Rules, 1964
58. Correction of chain survey measurements to be with the sanction of the Superetendent of Survey and Land Records.
(1)No Correction or addition or omission to the existing linear measurements in the final records of survey of a field surveyed under chain survey and Land Records of their district and without issue of notice ion form No. 14 to the registered holders concerned.(2)Having satisfied himself by field verification of the diecupancies in linear measurements and after issuing notice in form No. 14 to the concerned registered holders and after disposing of their objections if any raised in the matter a Survey and Land Records through the Tahasildar for sanction of the proposals and order necessary changes in the records of survey and settlement, except in respect of the cases mentioned in rule 60 below.
