Section 85 in Kerala Land Reforms (Tenancy) Rules, 1970
85. Contents of order on applications for purchase of kudikidappu.
- An order on an application for purchase of kudikidappu, where the purchase allowed is of another portion of the land in which the kudikidappu is situate, shall, besides the particulars mentioned in sub-section (4) of Section 80B, specify the price of the homestead, if any, the cost of shifting the kudikidappu payable to the kudikidappukaran and the purchase price payable, if any, after set off of such amounts.
