Section 120(2) in Kerala Land Reforms (Tenancy) Rules, 1970
(2)Every party desiring to inspect any document filed in the Land Tribunal or the Appellate Authority [or the Taluk Land Board] [Inserted by SRO. No. 355/73, dated 02/06/1973, published in K.G Extraordinary No. 479 dated 02/06/1973.] or the Land Board shall present a memorandum specifying the document of which inspection is required, and inspection shall be allowed, without the payment of any fee, during the pendency of the proceeding.
