Section 20 in Kerala Land Reforms (Tenancy) Rules, 1970
20. [Court] [Inserted by SRO. No, 495/75, published in K.G Extraordinary No. 307 dated 16/06/1975.], Land Tribunal and Appellate Authority to prepare extracts of certain orders.
- [(1) Where under an order of any Court under sub-section (2) or sub-section (4) of Section 73 or an order in appeal or revision against such order or under an order of the Land Tribunal under sub-section (2) of Section 26 or Section 73 or under an order of the Appellate Authority in appeal against such order, a tenant is bound to pay or deposit any amount towards arrears of rent or interest on such arrears, the Court in which, or the Land Tribunal before whom such amount is to be deposited, or the Appellate Authority, as the case may be, shall prepare an extract of the order in Form No, 6 and such extract shall form part of the records of the case.] [Substituted by SRO. No, 495/75, published in K.G Extraordinary No. 307 dated 16/06/1975.](2)Where under an order of the High Court in revision, the tenant is bound to pay or deposit before the Land Tribunal any amount towards arrears of rent or interest on such amears, the Land Tribunal shall, as soon as may be after the receipt of the orders of the High Court, prepare an extract of such order in Form No. 6 and file it as part of the record of the case.
