Section 56(2) in Kerala Land Reforms (Tenancy) Rules, 1970
(2)The Land Tribunal shall, on receipt of an order of the High Court passed in revision, other than an order dismissing a petition of revision or rejecting an application for purchase, prepare a statement referred to in sub-rule ft) on the basis of such order and file such statement as part of the records of the case.Issue of Certificate of Purchase[Section 59(2)]
