Section 70(1) in Kerala Land Reforms (Tenancy) Rules, 1970
(1)The Land Board shall cause-(a)the preparation of a register of persons continuing as tenants under the Government in a form to be prescribed by the Land Board; and(b)the cancellation of the pattas in respect of the lands held by such tenants, and the issue of fresh documents to the tenants specifying-(i)the land revenue assessment, taxes and cases, if any, payable in respect of the (and and the dates on which they are payable;(ii)the rent payable to the Government and the date on which it shall be payable, and the rate of interest on arrears of rent.
