Section 16(4) in Kerala Munnar Special Tribunal (Procedure) Regulations, 2011
(4)Where the Tribunal is prevented by death, transfer or other cause from concluding the trial of the petitions, his successor may deal with any evidence taken down under sub-clause (1) as if such evidence had been taken down by him under that sub-clause and may proceed with the claim petition from the stage at which his predecessor left it.
