Section 82(2) in Kerala Land Reforms (Tenancy) Rules, 1970
(2)The Land Tribunal shall also direct the officer making such enquiry to serve on the kudikidappukars and other persons claiming to be kudikidappukars in the land who have not by then applied for purchase of their kudikidappus a written requisition requesting them to apply for purchase on or before a date to be specified by the Land Tribunal.
