Section 55(3) in Kerala Land Reforms (Tenancy) Rules, 1970
(3)Copy of the notice under sub-rule (2) shall also be published on the notice board of the office of the Land Tribunal on the notice board of the village office of the village in which the land is situate and on the land by affixing the same on a prominent part of it, staling, inter alia, that any objections or claims that may be preferred in the matter by any interested person will be duly considered by the Land Tribunal,
