Section 122(1) in Kerala Land Reforms (Tenancy) Rules, 1970
(1)Any person entitled to obtain a copy of any proceeding or document filed in, or in the custody of, the Land Tribunal or the Appellate Authority [or 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, may present an application for the same.
