Section 20(2) in Kerala Land Reforms (Tenancy) Rules, 1970
(2)Where under an order of the High Court in revision, the tenant is bound to pay or deposit before the Land Tribunal any amount towards arrears of rent or interest on such amears, the Land Tribunal shall, as soon as may be after the receipt of the orders of the High Court, prepare an extract of such order in Form No. 6 and file it as part of the record of the case.
