Section 11(2) in Kerala Land Reforms (Tenancy) Rules, 1970
(2)The order referred to in sub-rule (1) shall also specify the amounts to be paid by the landlord resuming the land, and the persons to whom the payments are to be made and shall further direct that the amounts shall be deposited with the Land Tribunal within a period of thirty days from the date of the order: and on such deposit being made, the Land Tribunal shall pay the amounts to the parties and obtain receipt therefor.
