Section 11(3) in Kerala Land Reforms (Tenancy) Rules, 1970
(3)The order of the Appellate Authority against the order of the Land Tribunal under sub-section (2) of Section 22 shall, so far as may be, specify the particulars mentioned in the said sub-section and also the particulars mentioned in sub-rules (1) and (2).Restoration of land to dispossessed persons or tenant from whom resumed(Sections 13A, 23 and 25)
