Section 133(3) in Kerala Land Reforms (Tenancy) Rules, 1970
(3)A document which ought to be produced or to be entered in the list, but which has not been so produced or entered accordingly, shall not, without the leave of the Land Tribunal [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, be received in evidence on the respondents behalf at the hearing of the proceeding.
