Section 68B(4) in Kerala Land Reforms (Tenancy) Rules, 1970
(4)On receipt of the application under sub-rule (3). the Land Board shall consider it and forward the eligible ones to the Government for revision, specifying the amount to be sanctioned as revised annuity. If the annuity under Section 66 for any previous years, after the commencement of the Kerala Land Reforms (Amendment) Act, 2005 (1 of 2006), has been paid before the dale of application for revision of annuity, the amount in short of the revised annuity shall also be specified.
