Section 62(1) in Kerala Land Reforms (Tenancy) Rules, 1970
(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
