Section 15 in Kerala Land Reforms (Tenancy) Rules, 1970
15. Procedure to be allowed by Revenue Divisional Officers and Tahsildars.
- Where:-(a)an order under sub-section (4) of Section 29A has not been complied with and the applicant has made a request in writing to the Revenue Divisional Officer that he may be restored to possession of the land; or(b)the Tahsildar decides under sub-section (2) of Section 29B that an applicant under sub-section (1) of that section is entitled to cultivate the land to which the application relates and such applicant is entitled lo cultivate and is not in possession of such land, the Revenue Divisional Officer or the Tahsildar as the case may be, shall issue to any of the members of his staff or to the village officer of the village in which the land or part thereof is situate a warrant in Form Mo. 3, and thereupon the provisions of Rule 14 shall mutatis mutandis be applicable to the execution of such warrant.Recovery of Arrears of Rent(Sections 26 and 73)
