Section 62 in Kerala Land Reforms (Tenancy) Rules, 1970
62. Enquiry about public nature of Institutions.
(1)If a question arises as to whether an institution is a religious, charitable or educational institution of a public nature, the Land Board shall publish a notice in the Gazette calling upon persons who object to the treating of the institution as an institution of a religious, charitable or educational institution of a public nature to file their objections within one month from the date of publication of the notice(2)A copy of the notice shall also be served on the institution and published on the notice boards of-(a)the Village office of the Village in which, and of the office of the local authority with in whose jurisdiction, the institution is situate, where such institution is situate within the State;(b)the office of the Land Tribunal within whose jurisdiction any holding included in the application referred to in Rule 61 is situate and the Village office of the village in which any such holding is situate.(3)On the expiry of the time allowed for filing objections the Land Board shall conduct such enquiries as it deems fit into the objections, if any, and after giving the institution and the persons who have filed objections a reasonable opportunity of being heard, pass orders,(4)A copy of the order passed under sub-rule (3) shall be communicated to the institution,
