Section 133(1) in Kerala Land Reforms (Tenancy) Rules, 1970
(1)The respondent may, and if so required by the Land Tribunal or the [Taluk Land Board or the Land Board] [Inserted by SRO. No. 355/73 dated 02/06/1973, published in K.G Extraordinary No. 479 dated 02/06/1973.] shall, at or before the first hearing or within such time as it may permit, present a written statement of his defence or of any claim for relief and with such written statement shall produce all documents in his possession or power on which he bases his defence or any claim for relief
