Section 122(7) in Kerala Land Reforms (Tenancy) Rules, 1970
(7)Every copy shall bear an endorsement showing the following particulars and be initialled by the persons preparing the copy:-(a)the year and number of the proceeding;(b)the authority which granted the copy;(c)the name of the applicant;(d)the number and date of application;(e)the date of calling for additional stamp papers, if any;(f)the date of production of the same;(g)the date for appearance to receive the copy; and(h)the date of delivery of the copy.
