(1)Any person interested in any land may at any time within ten years from the commencement of this Act or such further period as the Government, may, from time to time, by notification in the Gazette, specify in this behalf, apply to Tahsildar or the taluk in which that land is situate for the Preparation a record of rights in respect that land;Provided that no such application shall lie in cases where the (sic) is situate in an area notified by the Government under Section 3 the Kerala Record of Rights Act, 1968.
