Section 6(3) in Kerala Survey and Boundaries Act 1961
(3)such notification shall further require every person, whether a registered holder or not, having interest in the land or in the boundaries of which the survey has been ordered -(a)to clear within a specified period by cutting down or removing any trees, jungle, fences, standing crops or other material obstructions, the boundaries or other lines the clearance of which may be necessary for the purposes of the survey ;(b)to provide labour at such times and for such periods as may, from time to time, be required by furnishing flag holders and chairman ; and(c)to provide suitable survey marks and otherwise to give such assistance in the survey as may be demanded under this Act or the rules made thereunder.
