Section 55(2) in Kerala Land Reforms (Tenancy) Rules, 1970
(2)The Land Tribunal shall issue a notice of its findings referred to in sub-rule (1) in Form Mo. 25 to the landowner, every intermediary, every holder of encumbrance and every person entitled to maintenance or alimony, calling upon them to prefer in writing claims for the purchase price or part thereof within a specified date.
