Section 123 in Kerala Land Reforms (Tenancy) Rules, 1970
123. Levy of Fees.
- No document under the Act or under these rules shall be filed exhibited or recorded in, or be acted on by, any Land Tribunal or Appellate Authority [or the Taluk Land Board] [Inserted by SRO. No. 355/73 dated 02/06/1973, published in K.G Extraordinary No. 479 dated 02/06/1973.] or the Land Board or any other authority or officer, unless it is duly stamped with the requisite court-fee at the rates specified in the statement appended to Rule 127.
