Section 145 in Kerala Land Reforms (Tenancy) Rules, 1970
145. Declaration under Section 120.
- The declaration to be made by a transfer or transferee under sub-section (1) of Section 120 shall be in Form No. 58.Explanation. - Where the transferor or the transferee is-(a)dead before the filing of the declaration, any legal representative of the deceased transferor or transferee, as the case may be, shall file it;(b)a minor, lunatic, idiot or one who is subject to like disability, the declaration shall be made and filed by the guardian, manager or other person in charge of such person or of the property of such person.Service of Notice or Order
