Section 8 in Kerala Land Reforms (Tenancy) Rules, 1970
8. Enquiry by Land Tribunal into the application.
(1)As soon as may be after the receipt of an application referred to in Rule 7, the Land Tribunal shall issue notice thereof to the persons interested in the land directing them to appear before it on (SIC)(2)Any objections to, or claims as regards, the value of improvements, arrears of rent or any other matter in regard to the land sought to be resumed, shall be adjudicated by the Land Tribunal, and the Land Tribunal shall pass orders settling the rights of each such person and specifying the person entitled to resumption.
