Section 94A in Kerala Land Reforms (Tenancy) Rules, 1970
94A. [ Government to be made party in certain revision petitions before High Court. [Inserted by SRO. No. 672/72 dated 14/11/1972, published in K.G No. 50 dated 19/12/1972.]
- In every petition before the High Court against any final order passed by the Land Board under the Act, other than an order passed under clause (d) of subsection (2) of Section 101, [or against any final order passed by the Taluk Land Board], the Government shall also be made a party.]
