Section 58(2) in Kerala Survey and Boundaries Rules, 1964
(2)Having satisfied himself by field verification of the diecupancies in linear measurements and after issuing notice in form No. 14 to the concerned registered holders and after disposing of their objections if any raised in the matter a Survey and Land Records through the Tahasildar for sanction of the proposals and order necessary changes in the records of survey and settlement, except in respect of the cases mentioned in rule 60 below.
