Section 131(1) in Kerala Land Reforms (Tenancy) Rules, 1970
(1)The Land Tribunal or the Appellate Authority or the Chairman or any other member of the Taluk Land Board or the Land Board where the Board consists of a sole member or the Chairman or any member of the Land Board where the Board consists of three members shall not try or hear any proceeding in which it or he is a party or is otherwise personally interested nor shall adjudicate upon any connected proceedings.
