(1)The Government shall cause a register of kudikidappukars [within the limits of each local authority to be prepared and maintained.] [Substituted by Act No. 35 of 1969.](2)The register shall show-(a)the description of the land in which the kudikidappu is situate;(b)the location of the kudikidappu and its extent;(c)the name of the landowner and of the person in possession of the land in which the kudikidappu is situate;(d)the name and address of the kudikidappukaran;[***] [Omitted by Act No. 35 of 1969.](dd)[ the rights referred to in Section 79A; and] [Inserted by Act No. 35 of 1969.](e)such other particulars as may be prescribed.(3)[Subject to such rules as may be made by the Government in this behalf, the local authority shall prepare a register of kudikidappukars within its jurisdiction.(4)The register shall be maintained by the local authority in such manner as may be prescribed.(5)Any person aggrieved by the registration of a kudikiduppu-karan under Sub-section (3) or the refusal to register a person claiming to be a kudikdappukaran may, within ninety days from the date of registration or refusal, as the case may be, appeal-(a)to the Revenue Divisional Officer having jurisdiction, where the decision appealed against is that of a municipal corporation or a municipal council:(b)to the Tahsildar having jurisdiction, in other cases.(6)On receipt of an appeal under Sub-section (5), the Revenue Divisional Officer or the Tahsildar, as the case may be, may call for the record of any proceeding which has been taken by the local authority under this Section and may make such enquiry or cause such enquiry to be made and may pass such orders thereon as he thinks fit:Provided that no order prejudicial to any person shall be passed without giving him an opportunity of being heard.(7)For the purposes of this Section, "local authority' shall not include a cantonment board.] [Inserted by Act No. 35 of 1969.]
