Section 96 in Kerala Land Reforms (Tenancy) Rules, 1970
96. [ Working days and office hours. [Substituted by SRO. No. 355/73 dated 02/06/1973 published in K.G Extraordinary No. 479 dated 02/06/1973.]
- The working days and office hours of the Land Board, the Taluk Land Boards, the appellate authorities and the Land Tribunals shall be the same as those of the Offices of the Government:Provided that the land Board or any Taluk Land Board or appellate authority or Land Tribunal may, for reasons to be recorded in writing, hold sittings outside office hours or on any day other than a working day.]
