Section 6 in Kannan Devan Hills (Resumption of Lands) Act, 1971
6. Demarcation of boundaries.
(1)As soon as may be after the appointed day, the Collector shall cause the boundaries of each parcel of land, the possession of which has vested in the Government under sub-section (1) of section 3, to be demarcated.(2)As soon as may be after the demarcation of the boundaries of a parcel of land under sub-section (1), the Collector shall publish a notification in such manner as may be prescribed specifying the extent, identity and such other particulars as may be prescribed of such land.(3)Where the possession of a portion of a parcel of land is restored under section 4, or the alteration of the boundaries of a parcel of land is necessary consequent on the order of the Land Board under section 7, the Collector shall cause the boundaries of the remaining portion of such parcel of land or such parcel of land, as the case may be, to be re-demarcated and shall also publish a notification of such re-demarcation under sub-section (2).
