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."