Section 37 in Kerala Land Reforms (Tenancy) Rules, 1970
37. Enquiry to determine extent of damage.
(1)As soon as may be after the receipt of an application for remission of rent, or soon after the decision to initiate proceedings suo motu, the Tahsildar or the authorised officer, as the case may be, shall cause the affected land to be inspected.(2)The officer inspecting the land under sub-rule (1) shall, as far as practicable, give previous notice of the inspection to the parties concerned and submit a full and detailed report to the Tahsildar or the authorised officer, as the case may be, without (SIC).(3)On recept of the report under sub-rule (2), the Tahsildar or the authorised officer, as the case may be, shall issue notice to the parties concerned to appear before him in person or by an authorised agent on a specified date to put forth objections or claims, if any.(4)The Tahsildar or the authorised officer, as the case may be shall, after hearing the parties and after considering the objections and claims, if any, pass orders in writing-(a)determining, where there is damage to, or failure of, crops, the extent of such damage or failure, and the quantum of remission; or(b)where there is no damage to, or failure of crops, refusing to grant remission.(5)The enquiry under the foregoing provisions of this rule shall be of a summary nature.Abatement or reduction of rent(Section 39)
