Section 99(3) in Kerala Land Reforms (Tenancy) Rules, 1970
(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.
