Section 73 in Kerala Survey and Boundaries Rules, 1964
73. Deficit extent of registered holding to be made good.
- If the existing extent of possession of a registered holder is less than the registered extent, the deficit, if it is less than 5 per cent or six cents/2 area whichever is less, shall be ignored; but if the deficit exceeds the above limits, the matter shall be brought to the notice of the appropriate authorities of the Revenue Department.
