Section 26(1) in Kerala Land Reforms (Tenancy) Rules, 1970
(1)The Tahsildar shall, after the expiry of the period fixed for the filing of claims and objections, fix a day and time for the hearing of the claims and objections and give notice to the persons who have tried such claims and objections and also to the persons whose interests are likely to be affected, informing them that an opportunity of being heard will be given to them at the time and piaoe mentioned in such notice.
