Section 122(9) in Kerala Land Reforms (Tenancy) Rules, 1970
(9)The copy and any unused copy stamp paper shall be delivered to the applicant at any time during office hours and if the copy is not claimed by the applicant within twelve months of the date of posting of the said list, it shall be destroyed after due notice to the applicant, and the unused stamp papers, if any, shall be forwarded to the Superintendent of Stamps for disposal according to rules.
