Section 90 in Kerala Survey and Boundaries Rules, 1964
90. Issue of notices and demand statements.
- After disposal of appeals under section 11 or subsection (3) of section 16, notices in Form No.3 shall be served on the parties concerned and the demand statement in Form No.20 or Form No.21, as the case may be, shall be furnished to the District Collector by the Assistant Director of survey and Land Records in charge of the Range or the tahsildar, as the case may be, for further action in the matter of recovery.
