Section 114(2) in Kerala Land Reforms (Tenancy) Rules, 1970
(2)Where any document has become partly void or partly useless by force of the order finally disposing of a case, such document shall be returned with an endorsement thereon, in red ink, duly attested by the Land Tribunal or the Appellate Authority or the Chairman of the Taluk Land Board or the Land Board where the Board consists of a sole member, or the Chairman or any member of the Land Board, where the Board consists of three members, as the case may be, indicating the extent to which such document has become void or useless.
