Section 16(5) in Kerala Land Assignment Rules, 1964
(5)The objections or representations if any, preferred in response to the notice, shall be duly enquired into by the Tahsildar. In cases where the Tahsildar is himself competent to finally dispose of the applications, he shall take into consideration the objections and representations. In other cases, he shall submit the applications and all the records together with his own recommendation and giving full reasons therefor, to the competent authority,
