Section 104 in Kerala Land Reforms (Tenancy) Rules, 1970
104. Seal of office and notice board.
- For the Land Board and for every [Taluk Land Board, Appellate Authority and Land Tribunal] [Substituted by SRO. No. 355/73 dated 02/06/1973, published in K.G Extraordinary No. 479 dated 02/06/1973.], there shall be a seal of office and a notice board.
