Section 28(3) in Kerala Land Reforms (Tenancy) Rules, 1970
(3)On the day fixed under sub-rule (2) for hearing the appeal or on any other day to which the hearing may be adjourned, the Revenue Divisional Officer shall, after hearing such of the parties who appear before him and such other persons to whom notice have not been sent but who appear and desire to be heard and after making such other enquiries as he deems necessary, pass an order-(a)dismissing the appeal; or(b)directing the Tahsildar to make such additions, alterations, deletions or modifications as are in the opinion of the Revenue Divisional Officer necessary in the record of rights.
