Section 103A(3) in Kerala Land Reforms (Tenancy) Rules, 1970
(3)[ Every final order of the Taluk Land Board shall be pronounced by the Chairman at a sitting of the Taluk Land Board, as soon as practicable, after giving due notice to the parties or their pleaders.] [Inserted by SRO. No. 1193/82 dated 24.9.1982., published in K.G Extraordinary No 410, dated 10.10.1982.]
