Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20] [Entire Act] State of Kerala - Subsection Section 20(1) in Kerala Survey and Boundaries Act 1961 (1)The Collector or the Survey Officer , as the case may be, may, with the consent of all the parties concerned , refer to arbitration any dispute as to a boundary.
