Section 113(1) in Kerala Land Reforms (Tenancy) Rules, 1970
(1)There shall be a register of final orders in Form No. 46 in [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.
