Section 102 in Kerala Land Reforms (Tenancy) Rules, 1970
102. Extract from diary register to be furnished to appellate or revising authority along with records of case.
- Whenever the records of the Land Tribunal or the appellate authority [or the Taluk Land Board] [Inserted by SRO. No. 355/73 dated 02/06/1973 published in K.G Extraordinary No. 479 dated 02/06/1973.] or the Land Board in a case are called for by the appellate or revising authority under the Act, the Land Tribunal or the appellate authority [or the Taluk Land Board] [Inserted by SRO. No. 355/73 dated 02/06/1973 published in K.G Extraordinary No. 479 dated 02/06/1973.] or the Land Board, as the case may be, shall along with the records, furnish a true extract from the diary register relating to that case duly signed-(a)by the Land Tribunal; or(b)by the appellate authority; or(bb)[ by the Chairman of the Taluk Land Board; or] [Inserted by SRO. No. 355/73 dated 02/06/1973 published in K.G Extraordinary No. 479 dated 02/06/1973.](c)by the Land Board where the Board consists of a sole member, or by the Chairman of the Land Board where the Board consists of three members, as the case may be.
