Section 80(1) in Kerala Land Reforms (Tenancy) Rules, 1970
(1)The person in possession of the land in which a kudikidappu is situate shall, where he appears before the Land Tribunal in pursuance of a notice under sub-rule (2) of Rule 79, or when required by the Land Tribunal, file a written statement of his defence, if any, to the application, accompanied by a statement certified by him to be correct setting forth-(a)the extent of lands [as specified in sub-section (12) of Section 80A] held by him;(b)the taluk and vilage ln which,and the local authority with in whose jurisdiction, each item of such lands is situate;(c)the survey number and sub-division number, or a sufficient description of each item of such lands;(d)the extent of each item of such lands;(e)whether there are kudikidappukars in any item of such lands;(f)the number of kudikidappukars, if any. in each item of land with the names (SIC);(g)whether to his knowledge any application for purchase of kudikidappu and lands adjoining thereto in respect of any land held by him has been filed by any person and if so the details of such application:Provided that where the extent of lands as specified in sub-section (12) of Section 80A] held by a person is five acres or more, it shall not be necessary for him to furnish the particulars referred to in clauses (b) to (g) of this sub-rule,
