Section 76(2) in Kerala Land Reforms (Tenancy) Rules, 1970
(2)The Officer responsible for the maintenance of the register shall, as soon as may be after the focal authority pronounces an order allowing registration, and, where the local authority receives a copy of the order passed in appeal against its order, after receipt of such order, make necessary entries in the register or modify the entries in the register on the basis of the order in appeal and get it initialled by the Mayor, Chairman or President, as the case may be, of the local authority.
