Section 22 in Kerala Survey and Boundaries Rules, 1964
22. When to make fresh subdivisions.
- A fresh subdivision in a survey field or subdivision thereof may be created in the following circumstances ;-(1)(a)when survey field or a subdivision of a survey field is to be further subdivided under the rules for joint registry or transfer of registry.(b)When a transfer of registry of a portion of a survey number or subdivision is to be made as per the Kanam Tenancy Act, 1955.(2)When portions of survey fields or subdivisions are leased out under the rules for the issue of mining leases, and when portions of surveyed Government lands are leased out for a period of 12 years or more.(3)When Government lands are transferred from assessed to unassessed and vice versa.(4)When a new subdivision has to be created under the Kerala Land Acquisition Act, 1961.(5)when a subdivision has to be effected for transfer of Government land to the control of a Local Body or any Department of Government.(6)When a subdivision has to be made under the Kerala Land Relinquishment Act, 1958 to write off land tax after acceptance of the relinquishment by the District Collector.(7)When a subdivision has to be made for classification of land for the purpose of land revenue assessment .(8)When a new subdivision has to be created for giving effect to any law.
