Section 72(2) in Kerala Land Reforms (Tenancy) Rules, 1970
(2)Upon receipt of such an application, the Officer authorised by the Government in this behalf shall make such enquiry as he may deem fit alter giving the applicant as well as the Kudikidappukaran an opportunity of being heard and after giving them copies of documents on which reliance is placed by him and it he is satisfied that the applicant requires the land occupied by the kudikidappu tor constructing a building for his own residence and that the total extent of land held by him on the 1st day of July, 1969, either as owner or as tenant was less than one acre, he shall require the applicant to deposit eighty seven and a half per cent of the cost of acquisition of the land to be acquired and to execute an agreement undertaking to pay the same percentage of any increase in, the compensation for the land acquired,
