Section 48(1) in Kerala Land Reforms (Tenancy) Rules, 1970
(1)A tenant intending to surrender his interest in any land held by him shall file a written statement before the Land Tribunal specifying the following particulars, namely:-(a)description of the holding-(i)district, taluk and village in which situate;(ii)survey number and sub-division number, if any, or a description of the holding adequate for its identification;(iii)boundaries;(iv)extent;(v)class of land (nilam, garden, dry land, etc,);(b)name and address of the landlord to whom rent is payable by the tenant;(c)names of other persons having interest in the land and the nature of their interest;(d)particulars of the document, if any, evidencing the tenancy;(e)the extent in respect of which the surrender is proposed, its description and the nature of the interest to be surrendered;(f)amount of the rent payable in respect of the holding.
