Section 137A in Kerala Land Reforms (Tenancy) Rules, 1970
137A. [ Term of office of Taluk Land Board. [Inserted by SRO. No. 355/73 dated 02/06/1973, published in K.G Extraordinary No. 479 dated 02/06/1973.]
- The term of office of the Taluk Land Board shall be [three years] from the date of its constitution.][provided that the Taluk Land Board shall be re-constituted immediately on the expiry of its term of office and the members of the Taluk Land Board shall continue in office for a further period of six months or till its re-constitution, whichever is earlier.] [Added by SRO No. 810/2013, dated 5.10.2013, published in K.G. Extraordinary No. 2883, dated 5.10.2013.]
