Section 69(6) in Kerala Land Reforms (Tenancy) Rules, 1970
(6)The rent shall be disbursed to the person to whom it is due by the Treasury Officer on presentation of the person's copy of the order together with a claim in such form as may be prescribed by the Land Board countersigned by the Tahsildar of the taluk in which the (7) Before countersigning the Claim referred to in sub-rule (6) the Tahsildar shall satisfy himself that the liability of the Government to pay the rent continues.
