Section 25 in Kerala Land Reforms (Tenancy) Rules, 1970
25. Tahsildar to arrange to collect necessary particulars.
(1)On receipt of an application referred to in Rule 24, the Tahsildar shall arrange to collect necessary particulars required for the preparation of the record of rights through his field staff.(2)After collecting such particulars as are available, the Tahsildar shall publish a draft record of rights together with a notice in Form No,9,(3)The draft record of rights together with the notice In Form No. 9 shall be published-(a)on the notice boards of the office of the Tahsildar and of the office of the Land Tribunal in whose jurisdiction the land is situate;(b)on the notice boards of the village office of the village in which, and of the office of the local authority within whose jurisdiction, the land is situate.(4)Copies of the draft record of rights together with the notice shall also be served individually on the applicant, the person in possession or occupation of the land, the kudikidappukaran, the landowner, the intermediaries, if any, other persons, if any, whose names are shown in the application referred to in Rule 24 and all other persons known or believed to be interested in the land,
