Section 45 in Kerala Land Reforms (Tenancy) Rules, 1970
45. Execution of tease deed by Land Tribunal.
- Every application to the Land Tribunal under sub-section (4) of Section 49 tor execution of lease deed shall be accompanied by a draft of the lease deed drawn up in accordance with the order of apportionment.(2)The Land Tribunal shall thereupon cause the draft to be served on the person who defaulted to execute the lease deed together with a notice in Form No. 17 requiring his objections, if any to be made within such time as the Land Tribunal fixes in this behalf.(3)Objections, if any, to the draft lease deed shall be made in writing within the time fixed under sub-rule (2), and the Land Tribunal shall, after the expiry of the time, make such order approving or altering the draft as it thinks fit.(4)The person in whose favour the deed is to be executed shall deliver to the Land Tribunal a copy of the draft with such alterations, if any, as the Land Tribunal may have directed, upon the proper stamp paper, if a stamp is required by the law for the time being in force, and the Land Tribunal shall execute the lease deed so delivered.(5)The execution of a lease deed under this rule may be in the following form, namely;-"C D. Land Tribunal...................for A.B. in an application by E.F. against A.B."and shall have the same effect as the execution of the lease deed by the party ordered to execute the same,(6)The Land Tribunal or such officer as it may appoint in this behalf, shall cause (SIC) is required by the law for time being in force and may make such order as it thinks fit as to the payment of the expenses of the registration including travelling and other expenses of the officer deputed for getting the lease deed registered.Acquisition of interest in the holding of tenant(Section 49)
