Section 105(2) in Kerala Land Reforms (Tenancy) Rules, 1970
(2)If the defect is not cured within the time fixed the Head Ministerial Officer shall produce the application before the Land Board, where the Board consists of a sole member, or the Chairman of the Land Board where the Board consists of three members, [or the Chairman of the Taluk Land Board] [Inserted by SRO. No. 355/73 dated 02/06/1973, published in K.G Extraordinary No. 479 dated 02/06/1973.] or the appellate authority or the Land Tribunal, as the case may be, who shall pass thereon such order as is deemed fit.
