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State of Kerala - Section

Section 42 in Kerala Survey and Boundaries Rules, 1964

42. Basic for demarcation of subdivisions acquired under the Land Acquisition Act.

- In the case of subdivisions acquired by the Government under the Land Acquisition Act, but not yet surveyed and demarcated, the measurement sketch in the land acquisition, file or in its absence the extent acquired or other revenue records available, shall be the basis for demarcation.