Section 100 in Kerala Land Reforms (Tenancy) Rules, 1970
100. Roll call of cases.
- The bench clerk shall make the posting book available to the Land Board, [the Taluk Land Board] [Inserted by SRO. No. 355/73 dated 02/06/1973 published in K.G Extraordinary No. 479 dated 02/06/1973.] the appellate authority or the Land Tribunal, as the case may be, and the case posted for each day shall be called out as soon as the sitting commences.
