Section 88 in Kerala Land Reforms (Tenancy) Rules, 1970
88. Plan of Kudikidappu and lands adjoining thereto to be appended to Certificate of Purchase.
(1)Where (SIC) the land allowed to be purchased, inclusive of the land on which the kudikidappu is erected or constructed shall be plotted in a sketch of the land in which such kudikidappu is situate; and such sketch shall form part of the records of the case.(2)Where an appellate authority makes any modification to the extent or location or both of the land allowed to be purchased by the Land Tribunal, it shall indicate in the sketch referred to in sub-rule f1) the extent or location or both as modified by such authority and certify in that sketch in its own hand the fact of such modification(3)Where the High Court in revision makes any modification to the extent or location or both of the land allowed to be purchased by the Land Tribunal or the appellate authority, the Land Tribunal shall arrange to prepare a revised sketch in accordance with the modifications so ordered.(4)A copy of the final sketch prepared or modified under this rule shall be appended to the certificate of purchase
