Section 14 in Kerala Survey and Boundaries Act 1961
14. Right to institute a suit in respect of boundary of the property surveyed.
(1)Any person deeming himself aggrieved by the determination of any boundary under section 9, section 10 or section 11 may, subject to the provisions of the law of limitation in force for the time being, institute a suit within one year from the date of the notification under section 13 to set aside or modify the said determination and the survey shall, if necessary, be altered in accordance with the final decree in the suit and the alteration, if any, shall be noted in the records.(2)In any suit under sub-section (1) the plaintiff shall join as parties to the suit all persons whom he has reason to believe to be interested in the boundary which is subject to the suit.
