Section 20 in Kerala Survey and Boundaries Act 1961
20. Reference to arbitration.
(1)The Collector or the Survey Officer , as the case may be, may, with the consent of all the parties concerned , refer to arbitration any dispute as to a boundary.(2)The decision of the Collector or the Survey Officer passed in accordance with such award shall be conclusive as between the parties to such arbitration and those claiming under them.
