Section 91 in Kerala Land Reforms (Tenancy) Rules, 1970
91. Power to call for particulars.
- The [Land Board, the Taluk Land Board and the Land Tribunal] [Substituted by SRO. No. 355/73 dated 02/06/i 973, published in K.G Extraordinary No. 479 dated 02/06/1973.] shall be competent to call for any particulars from any party for the purpose of implementing the provisions of the Act, and the party, when so called upon, shall be bound to furnish the same.
