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State of Kerala - Section

Section 47 in Kerala Survey and Boundaries Rules, 1964

47. Refund of fees.

- The fee shall not be refunded to the applicant unless the Tahsildar finds that the work could not be done owing to the original survey records being incomplete or discrepant or due to other unforeseen reason. In such cases, the Tahsildar shall obtain the sanction of the District Collector for the refund.