Section 61(2) in Kerala Land Reforms (Tenancy) Rules, 1970
(2)On receipt of an application under sub-rule (1) the Land Board, after entering it in a register in Form No. 28, shall direct the Land Tribunals concerned along with a copy of the application to conduct enquiry in respect of the lands situate in their jurisdictions and determine the annuity payable in respect thereof:Provided that the Land Board may, if it so chooses, direct one or more Land Tribunal or Land Tribunals specially appointed for the purpose, to conduct the enquiry and determine the annuity payable in respect of all the lands covered by the application,
