Section 92 in Kerala Land Reforms (Tenancy) Rules, 1970
92. Powers of Land Tribunal.
(1)For the purposes of implementing the provisions of the Act and these rules, the Land Tribunal shall have power to issue commissions, grant injunctions, appoint receivers and make during the pendency of the proceedings such other interlocutory orders as may appear to the Tribunal to be just and necessary to meet the ends of justice.(2)The Land Tribunal shall have power to allow amendments of petitions or applications made before it, or sent to it for disposal, in accordance with the procedure laid down therefor in the Code of Civil Procedure, 1908.(3)The Land Tribunal shall also have the power to add as parties the legal representatives of a deceased party in any proceedings pending before it; and the provisions of Order XXII of the First Schedule to the Code of Civil Procedure, 1908, shall, as far as may be, apply to the proceedings for impleading the legal representatives.(4)The period of limitation for applications for impleading legal representatives shall be ninety days from the date of death of the party.
