Section 59 in Kerala Land Reforms (Tenancy) Rules, 1970
59. Manner of deposit.
(1)The second or any subsequent installment of the purchase price shall be deposited on or before the due date in the Government treasury in a chalan in triplicate countersigned by the Land Tribunal under the appropriate head which will be specified by the Land Board.(2)One copy of the chalan shall be furnished by the purchaser to the Land Tribunal which shall maintain such accounts as may be directed by the Land Board.[Nomination] [Inserted by SRO. No. 369/00 dated 05/04/1960. published in K.G. Extraordinary No. 271 dated 10/04/1980.]
