Section 26(3) in Kerala Land Reforms (Tenancy) Rules, 1970
(3)If in the course of the enquiry, any party to the proceeding applies to the Tahsildar for a survey of the land or part thereof and deposits the costs thereof, the Tahsildar shall, if he is satisfied that a survey thereof is necessary for the purpose of preparation of the record of rights arrange tor such survey being made expeditiously, and the record of rights in survey cases shall be prepared only after a report of the survey is received by the Tahsildar,
