Section 88A in Kerala Land Reforms (Tenancy) Rules, 1970
88A. [ Copy of certificate of purchase and final skeicn to be furnished to the Taluk Tahsildar and the Assistant Director of Survey and Land Records (Resurvey). [Substituted by SRO. No. 497/71 dated 30.11.1971, Published in Kerala Gazette No. 49, dated 21.12.1971.]
- A true copy of the certificate of purchase referred to in Rule 87 together with a true copy of the final sketch referred to in sub-rule (4) of Rule 88 shall be furnished by the Land Tribunal-(i)to the Tahsildar of the Taluk in which the land allowed to be purchased is situate and thereupon the Tahsildar shall take action for carrying out the necessary changes in the revenue records;(ii)to the Assistant Director of Survey and Land Records (Resurvey) in areas where resurvey has been taken up and thereupon the Assistant Director shall take action to note the change of ownership in the resurvey records.]
