Section 79 in Kerala Land Reforms (Tenancy) Rules, 1970
79. Application for purchase of kudikidappu and procedure thereon.
(1)The application under sub-section (1) of Section 80S shall be in Form No. 41.(2)On receipt of an application referred to in sub-rule (1), the Land Tribunal shall issue notice of such application in Form No. 42 to the person in possession of the land in which the kudikidappu is situate, the landowner and the intermediaries, if any, in respect of such land, the holder of encumbrance, if any, charged on the right, title and interest of the landowner or intermediaries or the person in possession of such land, the person, if any, entitled to maintenance or alimony charged on such right, title and interest and other kudikidappu kars, if any, in such land and where the hut belongs to any person other than the landowner, intermediary or person in possession of the land, to such person also.(3)A copy of such notice shall also be published-(a)on the notice boards of the office of the Land Tribunal, the Village Office of the village in which the kudikidappu to which the application for purchase relates is situate, and the office of the local authority within whose jurisdiction such kudikidappu is situate; and(b)by affixture on the land in which such kudikidappu is situate,
