Section 101 in Kerala Land Reforms (Tenancy) Rules, 1970
101. Diary register.
(1)A diary register shall be maintained in Form No. 45 by the Land Board, [the Taluk Land Boards] [Inserted by SRO. No. 355/73 dated 02/06/1973 published in K.G Extraordinary No. 479 dated 02/06/1973.], the appellate authorities and the Land Tribunals, and separate pages must be allotted in the register for each case.(2)The diary register shall contain concise but faithful entries relating to every proceeding and stage in the application or appeal, as the case may be, beginning with its institution and ending with its final disposal.(3)The gist of the application or appeal, as the case may be, and the orders thereon shall be entered in the register.(4)The gist shall be written up by the bench clerk promptly and systematically in blue black ink and shall be initialled on the dates of posting by the Land Board or by the Chairman or a member of the Land Board where it consists of three members [or by the Chairman or a member of the Taluk Land Board] [Substituted by SRO. No. 355/73 dated 02/06/1973 published in K.G Extraordinary No. 479 dated 02/06/1973.] or by the appellate authority or by the Land Tribunal, as the case may be.
