Section 37(4) in Kerala Land Reforms (Tenancy) Rules, 1970
(4)The Tahsildar or the authorised officer, as the case may be shall, after hearing the parties and after considering the objections and claims, if any, pass orders in writing-(a)determining, where there is damage to, or failure of, crops, the extent of such damage or failure, and the quantum of remission; or(b)where there is no damage to, or failure of crops, refusing to grant remission.
