Section 105 in Kerala Land Reforms (Tenancy) Rules, 1970
105. Stamps.
(1)If any application or appeal which requires court-fee stamp is unstamped or insufficiently stamped, the Head Ministerial Officer shall direct the person presenting it to cure the defect within a specified time, not exceeding one week(2)If the defect is not cured within the time fixed the Head Ministerial Officer shall produce the application before the Land Board, where the Board consists of a sole member, or the Chairman of the Land Board where the Board consists of three members, [or the Chairman of 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 appellate authority or the Land Tribunal, as the case may be, who shall pass thereon such order as is deemed fit.
