Section 62(2) in Kerala Land Reforms (Tenancy) Rules, 1970
(2)A copy of the notice shall also be served on the institution and published on the notice boards of-(a)the Village office of the Village in which, and of the office of the local authority with in whose jurisdiction, the institution is situate, where such institution is situate within the State;(b)the office of the Land Tribunal within whose jurisdiction any holding included in the application referred to in Rule 61 is situate and the Village office of the village in which any such holding is situate.
