Section 9 in Kerala Survey and Boundaries Act 1961
9. Power to record boundary as undisputed.
(1)The Survey Officer shall have power to determined and record ass undisputed any boundary in respect of which no dispute is brought to his notice.(2)Notice of every decision of the Survey Officer under sub-section (1) shall be given in the prescribed manner to the registered holders of the lands, the boundaries of which may be affected by the decision.
