Section 103A in Kerala Land Reforms (Tenancy) Rules, 1970
103A. [ Orders 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.] - (1) Except in cases in which the Chairman is debarred from taking part in any proceeding under Rule 131, every final order of the Taluk Land Board shall be written by the Chairman of the Taluk Land Board and circulated to the other members who may either agree to the order or write separate order agreeing or disagreeing to the order written by the Chairman.
(2)Where the members of the Taluk Land Board differ in opinion on any point, the point shall be decided in accordance with the opinion of the majority]: [Provided that where the opinion of the members is equally divided on any point, the opinion of the Chairman on that point shall prevail.] [Added by SRO. No. 1172/77 dated 06/12/1977, published in K.G Extraordinary No 722, dated 13/12/1977.](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.]
