Section 74(7) in Kerala Land Reforms (Tenancy) Rules, 1970
(7)The decision about registration shall be by an order in writing which shall specify the date on which it was pronounced, the exact particulars, if any. to be entered in each column of the register and the reasons for registration or its refusal: and such order shall be pronounced openly at the close of the enquiry or on any other date to which the pronouncement of the order may be adjourned.
