Section 9(2) in Kerala Land Assignment Rules, 1964
(2)[ In cases where registry is made, patta shall be issued in the form in Appendix II to these rules. Where such patta is issued pending survey and demarcation, a note to the effect that the area noted in the patta is subject to revision after finalisation of the survey and demarcation shall be made in the Pattah. In such cases, when survey and demarcation is completed, the exact area assigned shall be noted in the patta by the assigning authority] [Substituted by SRO 41/70 dated 21-1-1970 published in Kerala Gazette Extraordinary No. 34 dated 21-2-1970.].[Note. [Inserted by SRO 785/76 dated 10-07-1976 published in Kerala Gazette No, 31dated 3-8-1976.] - A patta issued under this sub-rule shall be liable to stamp duty ofappropriate value].
