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State of Kerala - Section

Section 68 in Kerala Survey and Boundaries Rules, 1964

68. Application for survey under section 5.

- The application of the registered holder for survey under section 5 shall be in Form No. 15 and shall be submitted to the Collector through the Tahasildar. Each such application must bear the countersignature of the Village officer of the village in which the property is situated and shall be accompanied by a challan receipt of five rupees under the appropriate head. If the Collector, after such enquiry as he may deem fit, is satisfied that a survey under section 5 is necessary, he shall order accordingly.