Section 27 in Kerala Survey and Boundaries Rules, 1964
27. Request for demarcation of registered lands.
- When the registered holder of a settlement or post settlement or current pokkuvaravu subdivision which as not yet been demarcated and surveyed, applies for the demarcation and survey of his land, it shall be done at his cost. The application for the purpose shall be made in Form No 8 to the Tahsildar of the taluk in which the land is situated.
