Section 111 in Kerala Land Reforms (Tenancy) Rules, 1970
111. [ Audit. [Substituted by SRO. No. 355/73 dated 02/06/1973, published in K.G Extraordinary No. 479 dated 02/06/1973.]
- The Land Board shall arrange for the periodical audit of the accounts of and of the movables held by the Land Tribunals, the Appellate Authorities and Taluk Land Boards and the Government shall arrange for the periodical audit of the accounts of and of the movables held by the Land Board.]
