Section 13 in Kerala Survey and Boundaries Act 1961
13. Completion of demarcation to be notified.
- When the survey of any land or boundary which has been notified under section 4, or ordered under section 5 has been competed in accordance with the orders passed under section 5has been completed in accordance with the orders passed under section 9, section 10 or section 11 the Survey Officer shall notify the fact in the Gazette and a copy of such notification shall be posted in the villager office, if any of the village to which the survey relates . Unless the survey so notified is modified by a decree of a civil court under the provisions of section 14, the record of the survey shall be conclusive proof that the boundaries determined and recorded therein have been correctly determined and recorded.
