Section 45(4) in Kerala Land Reforms (Tenancy) Rules, 1970
(4)The person in whose favour the deed is to be executed shall deliver to the Land Tribunal a copy of the draft with such alterations, if any, as the Land Tribunal may have directed, upon the proper stamp paper, if a stamp is required by the law for the time being in force, and the Land Tribunal shall execute the lease deed so delivered.
