Section 61 in Kerala Survey and Boundaries Rules, 1964
61. Procedure for alteration of recorded areas.
- The following procedure shall be followed for the alteration of a recorded area:-The field shall be re-measured and area recomputed by the Survey officer If the difference between the recorded and recomputed areas exceeds the limit prescribed in rule 56, memorandum of alterations shall be properly the Survey officer and submitted through the Tahasildar to t he superintendent of Survey and land Records of the district for technical scruitny. On receipt of the memorandum for the alteration of the area duly approved by the Superintendent of Survey and Land Records, Tahasildar shall issue notice in From No. 14, to the concerned registered holders. In preparing the memorandum, if the error in the total area of the entire survey fields is within the allowance and area of any of the component subdivisions exceeds the allowance prescribed in rule 56, the areas of all the subdivisions in the survey field shall be recomputed and rapably adjusted so as to agree to the total area of the field.After disposal of complaints, if any, the Tahasildar shall in necessary cases submit the alteration memorandum to the District Collector for sanction. The changes in survey and settlement records shall be carried cut only on receipt of orders sanctioning the alteration proposed in the memorandum.
