Section 32 in Kerala Land Reforms (Tenancy) Rules, 1970
32. Government to be made party where landowner or intermediary is a religious, charitable or educational institution of a public nature.
- Where the application for determination of fair rent is in respect of a holding, the landowner or intermediary of which is a religious, charitable or educational institution of a public nature, the Government shall also be made a party to the application, and notice shall be issued by the Land Tribunal to the Collector of the District in which the holding is situate, on behalf Of the Government.
