Section 107 in Kerala Land Reforms (Tenancy) Rules, 1970
107. Permanent advance.
- Every [Land Tribunal, appellate authority and Taluk Land Board] [Substituted by SRO. No. 355/73 dated 02/06/1973, published in K.G Extraordinary No. 479 dated 02/06/1973.] and the Land Board shall have such permanent advance as may be allowed by the Government.
