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State of Kerala - Section

Section 113 in Kerala Land Reforms (Tenancy) Rules, 1970

113. Register of final orders.

(1)There shall be a register of final orders in Form No. 46 in [every Land Tribunal, Appellate Authority and Taluk Land Board] [Substituted by SRO. No. 355/73 dated 02/06/1973, published in K.G Extraordinary No. 479 dated 02/06/1973.] and the Land Board.
(2)Entries in the register of final orders shall be made promptly and date-war and at the end of the register an index of its contents shall be entered.