Section 11 in Kerala Munnar Special Tribunal (Procedure) Regulations, 2011
11. Decision of applications.
(1)The Tribunal shall draw up a calendar for the hearing of all proceedings and applications and as far as possible adhere to it and decide them according to the calendar.(2)Every such proceedings or application shall be heard and finally decided, as far as possible, within six months from the date of commencement of the first hearing.(3)For purposes of clauses (1) and (2), the Tribunal shall have power to decline an adjournment and to limit the time for oral arguments.
