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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Kerala - Subsection

Section 41(5) in Kerala Survey and Boundaries Rules, 1964

(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.