Section 103 in Kerala Land Reforms (Tenancy) Rules, 1970
103. Order sheet.
(1)There shall be an order sheet for every case in the hand of the Land Tribunal, or the appellate authority, [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 Land Board where the Board consist of a sole member, or the Chairman or any member of the Land Board where the Board consist of three members, as the case may be, hearing the preceding.(2)Entries shall be made in the order sheet on each day of the posting of the case, noting the date, purpose of the posting, the work transacted on the day and the date and purpose of the succeeding posting, if any.
