Section 6(3) in Kannan Devan Hills (Resumption of Lands) Act, 1971
(3)Where the possession of a portion of a parcel of land is restored under section 4, or the alteration of the boundaries of a parcel of land is necessary consequent on the order of the Land Board under section 7, the Collector shall cause the boundaries of the remaining portion of such parcel of land or such parcel of land, as the case may be, to be re-demarcated and shall also publish a notification of such re-demarcation under sub-section (2).
