Section 136 in Kerala Land Reforms (Tenancy) Rules, 1970
136. Land Tribunal [or 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.] or Land Board or other authority or officer may grant adjournment.
- The Land Tribunal [or 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.] or any other authority or officer exercising any power or performing any functions under the Act or these rules may, if sufficient cause is shown, at any stage of the proceeding, grant time to the parties or to any of them, and may, from time to time, adjourn the hearing of the proceeding.
