Section 24 in Kerala Survey and Boundaries Rules, 1964
24. Measurement of new subdivision by Village Assistant where no special agency is employed.
- whenever a new sub division has to be created under rule 22 and wherever a special agency is not employed the Village Assistant shall measure the proposed subdivision on the ground. But no subdivision shall be measured in respect of cases for transfer of registry, unless there are clear and well defined boundaries at site, showing the limits of the new subdivision. Every applicant for transfer of registry shall remit the subdivision fee prescribed under rule 92. On receipt of application, the Tahsildar shall forward it to the Village Assistant after registering g it is a register of new subdivision cases. The Village Assistant shall measure the new sub division boundary according to its alignment as seen on ground, after issue of intimation to there parties in Form No.6, prepare a regular subdivision sketch and subdivision statement in duplicate in Form No.7 and submit them to the Tahsildar through the Taluk Surveyor, Town surveyor or revenue Inspector as the case may be. The signature of all the parties involved in the subdivision case, in token of their approval of the extent and boundaries of the new subdivisions, shall as far as possible be obtained in the sketch and the subdivision statement. The Tahsildar shall get the subdivision sketch and subdivision statements scrutinized by the Superintendent of Survey and Land Records,
