Section 116(1) in Kerala Land Reforms (Tenancy) Rules, 1970
(1)In every Land Tribunal [the Appellate Authority, the Taluk Land Board] [Substituted by SRO. No. 355/73 dated 02/CS/1973, published in K.G Extraordinary No. 479 dated 02/06/1973.] and the Land Board, there shall be provision for keeping the records safely and intact.
