Section 114 in Kerala Land Reforms (Tenancy) Rules, 1970
114. Return of documents.
(1)Any document produced for evidence in any case, other than a document which has become void or useless by force of the order finally disposing of the case, shall be returned to the party producing the same on his application made within a period of one year from the date of such order:Provided that a document constituting title deeds shall be returned to the party producing the same on his application made within the said period, notwithstanding the fact that such document has become void or useless by force of such order.(2)Where any document has become partly void or partly useless by force of the order finally disposing of a case, such document shall be returned with an endorsement thereon, in red ink, duly attested by the Land Tribunal or the Appellate Authority or the Chairman of the Taluk Land Board or the Land Board where the Board consists of a sole member, or the Chairman or any member of the Land Board, where the Board consists of three members, as the case may be, indicating the extent to which such document has become void or useless.(3)If the application for the return of a document is not made within the period specified in sub-rule (1), the party shall not be entitled to claim the document back:Provided that the Land Tribunal or the Appellate Authority or the Taluk Land Board, or the Land Board, as the case may be, may return the document after the expiration of the said period, if it is satisfied that the applicant had sufficient cause for not making the application within that period.Explanation. - For the purposes of this rule, a case shall be deemed to be finally disposed of only after the appeal and revision, if any, are finally decided.
