Section 72(4) in Kerala Land Reforms (Tenancy) Rules, 1970
(4)In choosing the necessary land to r acquisition, t he following order of p reference shall, as far as possible, be observed, namely:-(a)land in the vicinity of the Kudikidappu;(b)land situate within the jurisdiction of the same local authority with In whose jurisdiction the kudikidappu is situate;(c)land situate within the jurisdiction of any adjacent local authority.
