Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 24] [Entire Act] State of Kerala - Subsection Section 24(7) in Kerala Land Assignment Rules, 1964 (7)The cost of survey and demarcation shall be recovered from the assignee at the following rates.(i)Survey charges at.....(ii)Demarcation charges at.............
