Section 114(3) in Kerala Land Reforms (Tenancy) Rules, 1970
(3)If the application for the return of a document is not made within the period specified in sub-rule (1), the party shall not be entitled to claim the document back:Provided that the Land Tribunal or the Appellate Authority or the Taluk Land Board, or the Land Board, as the case may be, may return the document after the expiration of the said period, if it is satisfied that the applicant had sufficient cause for not making the application within that period.Explanation. - For the purposes of this rule, a case shall be deemed to be finally disposed of only after the appeal and revision, if any, are finally decided.
