Section 106 in Kerala Land Reforms (Tenancy) Rules, 1970
106. Impounding of instruments.
- The Head Ministerial Officer shall examine every instrument produced before him so as to ascertain whether it is duly stamped, and if a document is not properly stamped, the Land Tribunal or the appellate authority [or the Chairman 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 the Land Board where the Board consists of a sole member or, the Chairman or any member of the Land Board hearing the case, where the Board consist of three members, shall impound the same.
