Section 59(2) in Kerala Land Reforms (Tenancy) Rules, 1970
(2)One copy of the chalan shall be furnished by the purchaser to the Land Tribunal which shall maintain such accounts as may be directed by the Land Board.[Nomination] [Inserted by SRO. No. 369/00 dated 05/04/1960. published in K.G. Extraordinary No. 271 dated 10/04/1980.]
