Section 10 in Tamil Nadu Survey and Boundaries Act, 1923
10. Power of survey officer to determine and record a disputed boundary.
(1)Where a boundary is disputed, the survey officer, after making such inquiry as he considers necessary, shall determine the boundary and record it in accordance with his decision. The survey officer shall record in writing the reasons for his decision.(2)Notice to parties to the dispute and to registered holders of lands affected. - Notice of every decision for the survey officer under Section 10(1) shall be given in the prescribed manner to the parties to the dispute and other registered holders of the lands the boundaries of which may be affected by the decision.
