Section 78(2) in Kerala Land Reforms (Tenancy) Rules, 1970
(2)The application shall be in writing setting forth all the grounds on which he claims his relief and shall be accompanied by a rough sketch of the land in which the kudikidappu is situate showing the location of-(a)the kudikidappu to which the application for purchase relates;(b)other kudikidappus, if any, on the land;(c)buildings, if any, in the land; and(d)other particulars, if any, material to elucidate such grounds,
