Section 103(1) in Kerala Land Reforms (Tenancy) Rules, 1970
(1)There shall be an order sheet for every case in the hand of the Land Tribunal, or the appellate authority, [or the Chairman of 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 where the Board consist of a sole member, or the Chairman or any member of the Land Board where the Board consist of three members, as the case may be, hearing the preceding.
