Section 122(3A) in Kerala Land Reforms (Tenancy) Rules, 1970
(3A)[ Photostat copies of any proceeding or document bearing court-fee stamp for the required amount, issued by the Land Board, or the Appellate Authority or the Land Tribunal as the case may be, shall also be treated as certified copies. In such cases the applicant shall produce court-fee stamp for the required amount instead of stamp paper, along with the application for certified copy.] [Inserted by SRO. No. 586/92, published in K.G. Extraordinary No. 582 dated 15/05/1992.]
