Section 101(1) in Kerala Land Reforms (Tenancy) Rules, 1970
(1)A diary register shall be maintained in Form No. 45 by the Land Board, [the Taluk Land Boards] [Inserted by SRO. No. 355/73 dated 02/06/1973 published in K.G Extraordinary No. 479 dated 02/06/1973.], the appellate authorities and the Land Tribunals, and separate pages must be allotted in the register for each case.
