Section 120(1) in Kerala Land Reforms (Tenancy) Rules, 1970
(1)Any party shall be at liberty to inspect any document recited or referred to in any proceeding to which he is a party and filed in the Land Tribunal or the Appellate Authority [or 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.
