Section 131 in Kerala Land Reforms (Tenancy) Rules, 1970
131. [ Land Tribunal or Appellate Authority or Taluk Land board or Land Board not to try proceedings in which it is interested. [Substituted by SRO. No. 355/73 dated 02/06/1973, published in K.G, Extraordinary No.479 dated 02/06/1973.]
(1)The Land Tribunal or the Appellate Authority or the Chairman or any other member of the Taluk Land Board or the Land Board where the Board consists of a sole member or the Chairman or any member of the Land Board where the Board consists of three members shall not try or hear any proceeding in which it or he is a party or is otherwise personally interested nor shall adjudicate upon any connected proceedings.(2)Where any such proceeding comes before any Land Tribunal or the Appellate Authority, it shall report the circumstances of the Land Board and the latter shall thereupon transfer the proceeding to any other Land Tribunal or Appellate Authority, as the case may be.]
