Section 130 in Kerala Land Reforms (Tenancy) Rules, 1970
130. Extension of time.
- Where any period is fixed or granted by the Land Tribunal or the Appellate Authority [or the Taluk Land Board] [Inserted by SRO. No. 484/72 dated 04/09/1972, published in K.G, Extraordinary No. 37 dated 19.9.1972.] or the Land Board or any other authority or officer for the doing of any act prescribed or allowed by these rules, it or he may, in its or his discretion, from time to time, extend such period even though the period originally fixed or granted may have expired.
