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State of Kerala - Section

Section 83 in Kerala Survey and Boundaries Rules, 1964

83. Excess areas of adjoining subdivisions to be added to porambokes and other Government lands.

- If the present area and measurements of porambokes and other Government lands are both less than the settlement areas and dived measurements respectively, and if the areas of the adjoining subdivisions show any excess, such excess shall be added to the porambokes or other Government land treated as encroachments as far as there is deficit in the recorded width of the poramboke or other Government lands.