Section 120(3) in Kerala Land Reforms (Tenancy) Rules, 1970
(3)If leave to inspect is granted, the inspection of the record shall be made in the presence of any officer specified by the Land Tribunal or the Appellate Authority [or the Chairman of the Taluk Land Board] [Inserted by SRO. No. 355/73, dated 02/06/1973, published in K.G Extraordinary No. 479 dated 02/06/1973.] or the Land Board.
