Section 129 in Kerala Land Reforms (Tenancy) Rules, 1970
129. Language in proceedings before Land Tribunal, Appellate Authority and Land Board.
- The language in proceedings before the Land Tribunal, the [Appellate Authority, the Taluk Land Board and the Land Board] [Inserted by SRO. No. 355/73 dated 02/06/1973, published in K.G, Extraordinary No.479 dated 02/06/1973.] shall be English or Malayalam or, where Malayalam is not the regional language of a particular area, the regional language of such area.
