Section 112 in Kerala Land Reforms (Tenancy) Rules, 1970
112. Fair Copies of orders.
- Final orders passed by the Land Tribunal, the [Appellate Authority, the Taluk Land Board and the Land Board] [Substituted by SRO. No. 355/73 dated 02/06/1973, published in K.G Extraordinary No. 479 dated 02/06/1973.] on applications or appeals, as the case may De, heard by them shall be fair copied, duly compared with the original, and then signed by the person or persons who passed them or by his or their successor or successors in office, the originals of such orders being permanently preserved.
