Section 83(5) in Kerala Land Reforms (Tenancy) Rules, 1970
(5)Where all or some of the kudikidappukars or other persons referred to in sub rule (4) have not app! d for purchase, the Land Tribunal shall wait till the time allowed for presenting applications for purchase is over and then verify from the records in its office as to whether any other application for purchase has been received till then and,-(a)if no such application has been received, proceed to dispose of the application for purchase already received;(b)if there are other applications, proceed to have a joint consideration of all applications for purchase relating to such lands received till then.
