Section 117 in Kerala Land Reforms (Tenancy) Rules, 1970
117. Registers of Land Tribunal.
- Every Land Tribunal shall maintain the following registers, namely:-(1)Register of applications in Form No. 47;(2)Register of court-fees in Form No. 48;(3)Register of instruments impounded in Form No. 49;(4)Register of applications for return of documents in Form No. 50;(5)Register of copy applications in Form No. 51;(6)Posting Book in Form No. 44;(7)Diary Register in Form No. 45;(8)Cash Book in Form 7A of the Kerala Treasury Code, Volume II;[xxxx] [Omitted by SRO. No. 355/73 dated 02/06/1973, published in K.G Extraordinary No. 479 dated 02/06/1973.](11)Stock Register of stationery and forms in Form No. 54;(12)Stock account of furniture and other office stores in Form No. 18 in the Kerala Financial Code;(13)Register of Commissions issued in Form No. 55;(14)Personal Register;(15)Register of papers despatched in Form No. 56;(16)Stock Register of service postage stamps in Form No. 57;(17)Acquittance Roll in Form TR 95 of the Kerala Treasury Code;(18)Register of Permanent advance in Form TR 96 of the Kerala Treasury Code;(19)Register of contingent charges in Form No. 10 of the Kerala Financial Code;(20)Such other registers in such forms as the Land Board may direct.
