Section 24(6) in Kerala Land Assignment Rules, 1964
(6)[ That in case where registry is made subject to survey and demarcation of the extent assigned, the extent noted in the patta shall be subject to revision, if any, found necessary after survey and demarcation is completed] [Substituted by No. 41/70 dated 21-1-1970 published in Kerala Gazette Extraordinary No. 34 dated 21-1-1970.].
