Section 60 in Kerala Survey and Boundaries Rules, 1964
60. Sanction of District Collector or Assistant Director necessary in certain cases.
- When ever the correction of measurements involves a change in the existing area of the field or its subdivision by more than 5 per cent the area in the memorandum of alteration shall be checked and certified as correct by the Superintendent of Survey and Land Records of the district and the District Collector shall be the competent authority to sanction the alteration of area. No correction to the existing measurements in the theodolite survey records or town survey records shall be the made without the previous sanction of the assistant Director of Survey and Land Records having jurisdiction over the area. When corrections are found necessary, a draft memo of alterations with illustrative sketches shall be prepared by the Survey officer proposing corrections after duly enquiring into the discrepancy in the measurements and disposing of the objections, if any , put in by the registered holders of the fields affected by the proposed correction, and forward it to the Assistant Director of Survey. The Assistant Director of Survey shall, on receipt of the draft memo of alterations, senutinise them and having satisfied himself of the necessity for the correction, may approve it and order necessary corrections in the records. Whenever the corrections involves changes in the recorded areas of fields or subdivision, the Assistant Director shall after technical scrutiny, forward the memorandum of alterations to the District Collector for sanction and ordering the changes in the concerned records.
