Section 58 in Kerala Land Reforms (Tenancy) Rules, 1970
58. Copy of Certificate to be furnished to the Taluk Tahsildar.
- A true copy of the certificate of purchase shall be furnished by the Land Board lo the Tahsildar of the Taluk in which the holding is situate who shall fake action for carrying out the necessary changes in the revenue records.Deposit of installments of purchase price[Section 59(4)]
