Section 118 in Kerala Land Reforms (Tenancy) Rules, 1970
118. Registers of Land Board and Appellate Authorities.
- The Land Board shall maintain such registers as are specified by the Government and the Appellate Authorities [and 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.] shall maintain such registers as are specified by the Land Board.
