Section 114(1) in Kerala Land Reforms (Tenancy) Rules, 1970
(1)Any document produced for evidence in any case, other than a document which has become void or useless by force of the order finally disposing of the case, shall be returned to the party producing the same on his application made within a period of one year from the date of such order:Provided that a document constituting title deeds shall be returned to the party producing the same on his application made within the said period, notwithstanding the fact that such document has become void or useless by force of such order.
