Section 25(3) in Kerala Land Reforms (Tenancy) Rules, 1970
(3)The draft record of rights together with the notice In Form No. 9 shall be published-(a)on the notice boards of the office of the Tahsildar and of the office of the Land Tribunal in whose jurisdiction the land is situate;(b)on the notice boards of the village office of the village in which, and of the office of the local authority within whose jurisdiction, the land is situate.
