Section 35 in Kerala Land Reforms (Tenancy) Rules, 1970
35. Time for submission of application for remission of rent.
(1)For the purpose of remission of rent, the Tahsildar may, if necessary, notify, with reference to the seasons and the conditions prevailing in his taluk, the date or dates by which applications for remission of rent shall be presented in respect of various crops,(2)The application shall be made by the tenant to the Tahsildar or any other officer authorised by the Government under sub-section (2) of Section 38 sufficiently in time so as to facilitate the inspection of the damage to, or the failure of, the crops.(3)The tenant shall also, at the time of making the application, furnish a copy of the same to the landlord to whom he is liable to pay the rent,
