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State of Kerala - Section

Section 4 in Kerala Survey and Boundaries Act 1961

4. Government may direct the survey of any land or any boundary of any land.

- The Government or subject to the control of the Government, any officer or, authority authorised by the Government in this behalf, may, by notification in the Gazette, order the survey of any land or of any boundary of any land or of the boundary forming the common limit of any Government land and registered land.