Section 34 in Kerala Survey and Boundaries Rules, 1964
34. Demarcation of new subdivision boundaries in accordance with Government records , etc.
- Subdivision boundaries which are to be newly demarcated shall be demarcated and surveyed in accordance with Government records and documents of title whereever such records and documents indicate the measurement, extent and shape of the subdivision to be made, and in the absence of such records and documents the boundary shall be demarcated and surveyed in accordance with the limits of enjoyment as seen on the ground.
