(4)Certified copies of the survey plan, survey land register and field measurement sheets relating to any village or the area therein which has been surveyed shall be furnished to the karnam of the village and shall be available for inspection by the ryots thereof.][Explanation. - In the case of an estate already surveyed which or a portion of which is taken up for the preparation of a record of rights under this section, the survey required by this section may be limited to what is necessary for the preparation of a record-of-rights.] [The Explanation was added by section 87(2) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).]
