Section 61 in Kerala Land Reforms (Tenancy) Rules, 1970
61. Form of application for vesting the rights of institutions in Government.
(1)An application by a religious, charitable or educational institution of a public nature to the Land Board for the vesting of its right, title and interest in the Government shall be in Form No, 27,(2)On receipt of an application under sub-rule (1) the Land Board, after entering it in a register in Form No. 28, shall direct the Land Tribunals concerned along with a copy of the application to conduct enquiry in respect of the lands situate in their jurisdictions and determine the annuity payable in respect thereof:Provided that the Land Board may, if it so chooses, direct one or more Land Tribunal or Land Tribunals specially appointed for the purpose, to conduct the enquiry and determine the annuity payable in respect of all the lands covered by the application,(3)Before directing the Land Tribunals under sub-rule (2), the Land Board may require the applicant to furnish such number of copies of the application as are required to furnish to the Land Tribunals,
