Section 41 in Kerala Survey and Boundaries Rules, 1964
41. Procedure for survey of settlement subdivisions which are porambokes.
- when settlement subdivisions which are porambokes remain unsurveyed in fields already surveyed, they shall be surveyed and demarcated as provided hereunder.(1)The poramboke subdivision in a survey number or revenue field shall be surveyed first, as seen on ground.(2)When the poramboke subdivision shown in the divide sketch in one portion of the survey number or revenue number lies in a different portion, demarcation shall be according to the existing position of the poramboke.(3)The demarcation shall be confirmed according to the existing shape of ground in the following cases, namely.(a)If the are calculated is the same as the settlement area though its width is more or less than the width recorded in the divide sketch, and(b)If the are calculated is more than the area recorded in the settlement register and if the width is not greater than the width recorded in the divide sketch.(4)If the existing area and width are less or greater than the settlement area and the divide sketch measurements the whole survey or revenue field with the poramboke and all other subdivisions in it shall be surveyed according to existing limits.(5)If the area of the next adjoining subdivisions shows any excess that excess shall be added on to the poramboke and treated as encroachment as far as there is deficit in the recorded area of the poramboke.(6)When the whole if the poramboke subdivision of any survey number or revenue field as seen on ground lies in the adjoining survey or revenue number, the poramboke subdivision shall be demarcated within the survey number or revenue number defined as per the settlement register, so as to cover the settlement area and by the side of the existing poramboke.
