Section 138 in Kerala Land Reforms (Tenancy) Rules, 1970
138. Particulars to be furnished.
- The authorised officer may, in addition to the information referred to in sub-section (1) of Section 105, call for the following particulars, namely:-(a)classification of land;(b)improvements on the land;(c)details regarding particulars of the family; and(d)any other particulars which he deems necessary.
