Section 28(5) in Kerala Land Reforms (Tenancy) Rules, 1970
(5)When the Revenue Divisional Officer passes an order under clause (b) of sub- rule (3), the Tahsildar shall carry out the direction contained in the order in his own hand adding a footnote In the record of rights specifying the authority to make the modifications and furnish a copy of the record of rights as modified to the village officer of the village in which the land is situate.
