Section 77 in Kerala Land Reforms (Tenancy) Rules, 1970
77. Lands adjoining kudikidappu and determination of market value.
(1)The Land Tribunal shall, as far as possible, make available to the kudikidappukaran for his purchase, such portion of the land adjoining the kudikidappu which is necessary or useful for the convenient enjoyment of the kudikidappu:Provided that the Land Tribunal shall, as far as practicable, make available the Portion which when purchased will cause the least inconvenience to the person in possession of the land in which the kudikidappu is situate.(2)The market value of the land to be purchased by a kudikidappukaran shall be determined in the manner provided in the Kerata Land Acquisition Act, 1961, for acquisition of land under that Act,
