Section 137C in Kerala Land Reforms (Tenancy) Rules, 1970
137C. [ Term of office of non-official members of Land Reforms Review Board. [Inserted by SRO. No. 355/73 dated 02/06/1973, published in K.G Extraordinary No. 479 dated 02/06/1973.]
- The term of office of the non-official members of the Land Reforms Review Board shall be two years from the date of its constitution.]Procedure to be followed by authorised officer and other matters[Sections 105, 106, 106A, 107 and 120(1)]
