Kerala act 022 of 1994 : Kerala Survey and Boundaries (Amendment) Act, 1994

Preamble

[Kerala Act No. 22 of 1994]

An Act further to amend the Kerala Survey and Boundaries Act, 1961

Preamble.- Whereas it is expedient further to amend the Kerala Survey and Boundaries Act, 1961 for the purposes hereinafter appearing;

Be it enacted in the Forty-fifth year of the Republic of India as follows:-

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Kerala Survey and Boundaries (Amendment) Act, 1994.

(2) It shall come into force at once.

Section 2. Amendment of section 2

2. Amendment of section 2.- In section 2 of the Kerala Survey and Boundaries Act, 1961 (37 of 1961) (hereinafter referred to as the principal Act), after clause (ii), the following clause shall be inserted, namely.-

"(iia) ‘licensed surveyor’ means a person duly licensed by the prescribed officer under section 17B;".

Section 3. Insertion of new Chapter II-A

3. Insertion of new Chapter II-A.- After Chapter II of the principal Act, the following Chapter shall be inserted, namely:-

Section 4. Amendment of section 18

4. Amendment of section 18.- The existing section 18 of the principal Act shall be renumbered as sub-section (1) of that section, and after sub-section (1) as so renumbered, the following sub-section shall be inserted, namely:-

"(2) An authorised officer or a licensed Surveyor referred to in section 17A shall have the power to enter upon, examine and measure any lands adjacent to the land respecting which he is required to prepare a survey may, if necessary, for the purpose of preparation of such map by him:

Provided that, he shall give due notice to the owner or occupier of the adjacent land before entering such land."

SECTIONS