Section 99 in Kerala Land Reforms (Tenancy) Rules, 1970
99. Posting book.
(1)There shall be a posting book in Form No. 44 in the Land Board [and in every Taluk Land Board, appellate authority] [Substituted by SRO. No. 355/73 dated 02/06/1973 published in K.G Extraordinary No. 479 dated 02/06/1973.] and Land Tribunal.(2)The entries in the posting book shall be made by the bench clerk on each day immediately after the sitting for the day is over.(3)The details of postings of all the cases which had come up before the Land Board, [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.], the appellate authority or the Land Tribunal, as the case may be, on the day, shall be entered in the posting book.
