Section 14(1) in Kerala Land Reforms (Tenancy) Rules, 1970
(1)Where an applicant has complied with an order under sub-section (3) of Section 13A or sub-section (2) of Section 22 or where an order of restoration has been passed under Section 23, the cultivating tenant applies to the Land Tribunal for putting him in possession or where a Kudikidappukaran presents within ninety days of the receipt of the certificate of purchase issued under sub-section (2) of Section 80C or within such further time as may be allowed by the Land Tribunal for sufficient reason, an application in writing to the effect that he may be pul in possession of the land to which the certificate relates, the Land Tribunal shall issue to any of the members of his staff a warrant in Form No. 3 to put the applicant in possession of the land.
