Section 78(8) in Kerala Land Reforms (Tenancy) Rules, 1970
(8)The Land Tribunal shall on perusal of the sketch and the report, if any, of the member of its staff, or. where such member reports that the kudikidappukaran failed to exercise the option, on perusal of such report, and after giving the applicant and the kudikhdappukaran a reasonable opportunity of being heard, pass such order as it thinks fit.
