Section 91A in Kerala Land Reforms (Tenancy) Rules, 1970
91A. [ Power of the Land Board and Taluk Land Board to implead parties. [Inserted by SRO No. 452/70, dated 17.5.1978, published in K.G. Extraordinary 334 dated 24.5.1978.]
- The Land Board and the Taluk Land Board shall have the power to implead as parties in any proceeding pending before it, the assignees of parties or the legal representatives of deceased parties; and the provisions of Section 146 of the Code of Civil Procedure, 1908 and order XXII of the First Schedule to the said Code shall, as far as may be, apply to the proceedings of impleading the assignees or the legal representatives.]
