Section 90 in The Kerala Agricultural Income Tax Rules, 1991
90.
After the final hearing of the appeal, cross objection for review, the Appellate Tribunal shall notify a date, which shall not be later than thirty days from the date of such final hearing, for the pronouncement of the order in such appeal, cross objection or review and on such notified date the Appellate Tribunal shall pronounce the order. The order shall be communicated to the Appellate and the respondents within sixty days of the pronouncement of such orders.
