Section 119(2) in Kerala Land Reforms (Tenancy) Rules, 1970
(2)The registers shal1 be periodically inspected by the Land Tribunal, [the Appellate Authority, the Chairman of the Taluk Land Board or the Secretary of the Land Board] [Substituted by SRO. No. 355/73 dated 02/06/1973, published in K.G Extraordinary No.479 dated 02/06/1973.] as the case may be.
