Section 23(2) in Kerala Land Reforms (Tenancy) Rules, 1970
(2)Any person entitled to any amount deposited under sub-section (3) of Section 26 or sub-section (7) of Section 73, as the case may be, in any Court or Land Tribunal, may file before such Court or Land Tribunal, as the case may be, a statement in duplicate in writing and signed by him furnishing full particulars of the name and address of the tenant liable to make the deposit and the details of the movable and immovable properties, if any, belonging to such tenant, and the Court or the Land Tribunal, as the case may be, shall on receipt of such statement, forward one such statement to the District Collector together with the written requisition referred to in sub-rule (1) or if such statement is filed only after the despatch of such requisition, subsequent to such despatch.Preparation of record of rights(Section 29)
