Section 90 in Kerala Land Reforms (Tenancy) Rules, 1970
90. Headquarters of Land Tribunal, Appellate Authority and Land Board.
(1)The headquarters of the Land Board shall be the headquarters of the Government or such other place as may be fixed by the Government.(2)[ The headquarters of the Land Tribunal or the appellate authority [or the Taluk Land Board] [Substituted by SRO. No. 464/71, dated 23/11/1971, published in K.G Extraordinary No 47 dated 07/12/1971.] shall be at such place as may be fixed by the Government, but it may hold camp sittings at any other place within or outside its area of jurisdiction under the general or special orders of the Land Board:]
