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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Kerala - Subsection

Section 92(1) in Kerala Land Reforms (Tenancy) Rules, 1970

(1)For the purposes of implementing the provisions of the Act and these rules, the Land Tribunal shall have power to issue commissions, grant injunctions, appoint receivers and make during the pendency of the proceedings such other interlocutory orders as may appear to the Tribunal to be just and necessary to meet the ends of justice.