Section 122(2) in Kerala Land Reforms (Tenancy) Rules, 1970
(2)Copies of minutes or notes of the Land Board where the Board consists of a sole member, or the Chairman or any other member of the Land Board where the Board consists of three members, [or of the Chairman or any other member of the Taluk Land Board] [Inserted by SRO. No. 355/73, dated 02/06/1973, published in K.G Extraordinary No. 479 dated 02/06/1973.] or of the Appellate Authority or the Land Tribunal, or other confidential papers shall not be granted.
