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State of Kerala - Section

Section 82 in Kerala Survey and Boundaries Rules, 1964

82. Survey porambokes and other Government lands.

- Porambokes and other Government land shall be first surveyed according to the existing shape seen on the ground the areas calculated. In such cases, demarcation shall be confirmed according to the existing state of ground in the following cases only.if the area is found to be the same as the settlement area through the present widths or less than the widths recorded in the divide sketches.if the area is found to be more than the area recorded in the settlement register through the present widths are not greater than the widths recorded in the divide sketches;if the area is found to be less than the area recorded in the settlement register, but the width is not less than that recorded in the division sketches.