Section 140(1) in Karnataka Land Revenue Act, 1964
(1)At the time of a survey, the boundary of a survey number, a sub-division of a survey number or a holding,-(a)if undisputed, shall be recorded and marked as pointed out by the holder or person in occupation, and(b)if disputed, or if the holder or person in occupation be not present, shall be fixed by the Survey Officer, in accordance with the land records relating to the land and after making such inquiry as he considers necessary.
