Section 52 in Kerala Survey and Boundaries Rules, 1964
52. Appeals against refixing boundaries.
- Appeals against the refixing work done by the Survey Officer shall be preferred before the Superintendent of Survey and Land Records of the district within a period of three months from the date of service of the notice in Form No.13 or Form No. 14 as the case may be. The decision of the Superintendent of Survey and Land Records in the matter shall be final.Correction of Previous Survey Measurement
