Section 119 in Kerala Land Reforms (Tenancy) Rules, 1970
119. Maintenance of Registers.
(1)The Head Ministerial Officer shall be responsible for the proper maintenance of the registers,(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.
