Section 72(2A) in Kerala Land Reforms (Tenancy) Rules, 1970
(2A)If the Officer is satisfied after the enquiry referred to In sub-rule (2) that the applicant does not require the land occupied by the kudikidappu for constructing a building for his own residence or that total extent of land held by the applicant on the 1st day of July, 1969. either as owner or as lenant was one acre or more or if the applicant is not prepared to deposit eighty seven and a half per cent of the cost of acquisition of the land to be acquired or to execute an agreement undertaking lo pay the same percentage of any increase in the compensation for the land to be acquired, the officer shall forward a report of his enquiry together with his conclusion thereon to the Government for their orders.
