Section 70 in Kerala Land Reforms (Tenancy) Rules, 1970
70. Register of persons holding as tenants under Government.
(1)The Land Board shall cause-(a)the preparation of a register of persons continuing as tenants under the Government in a form to be prescribed by the Land Board; and(b)the cancellation of the pattas in respect of the lands held by such tenants, and the issue of fresh documents to the tenants specifying-(i)the land revenue assessment, taxes and cases, if any, payable in respect of the (and and the dates on which they are payable;(ii)the rent payable to the Government and the date on which it shall be payable, and the rate of interest on arrears of rent.(2)The Land Board or any other authority duly authorised in that behalf by the Land Board, may call for from any person or institution such statement or information necessary for the purposes of this rule and Rule 71, and every person or institution required to furnish such statement or information shall be bound to furnish the same.
