Section 68B(6) in Kerala Land Reforms (Tenancy) Rules, 1970
(6)Notwithstanding anything contained in the foregoing provisions, in no case, where only, interim annuity has been ordered to the religious, charitable or educational institution of a public nature, the applications shall be forwarded to the Government. In cases, where only interim annuity has been ordered, the Land Board, shat! decide the annuity payable to such institution in accordance with Section 66 and the rule made thereunder in the first instance and then forward the application to the Government.]Rent payable by Government when intermediary's rights vest in them
