Section 75(3) in Kerala Land Reforms (Tenancy) Rules, 1970
(3)Where the Revenue Divisional Officer or the Tahsildar, as the case may be, hearing the appeal, is of opinion that any entry or entries in the register should be modified, or, in a case where the appeal is against refusal of registration, that the appellant is entitled to registration, the Revenue Divisional Officer or the Tahsildar shall where he is not remanding the case, specify in his order the modifications to be made, or as the case may be, the entries to be made in the register.
