Section 90(2) in Kerala Land Reforms (Tenancy) Rules, 1970
(2)[ The headquarters of the Land Tribunal or the appellate authority [or the Taluk Land Board] [Substituted by SRO. No. 464/71, dated 23/11/1971, published in K.G Extraordinary No 47 dated 07/12/1971.] shall be at such place as may be fixed by the Government, but it may hold camp sittings at any other place within or outside its area of jurisdiction under the general or special orders of the Land Board:]
