Section 137 in Kerala Land Reforms (Tenancy) Rules, 1970
137. Power to inspect.
- The Land Tribunal [or 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 or any other authority or officer may, at any stage of the proceedings, inspect any property or thing concerning which any question may arise.
