Section 5(3) in Kerala Prevention of Eviction Act, 1966
(3)The Revenue Divisional Officer shall, on receipt of an application under sub-section (2). make or cause to be made necessary inquiries in respect of such application and if he is satisfied that the applicant or the person on whose behalf the application has been made is entitled to restoration of possession under sub-section (1), he shall by order direct the person in possession of the holding, kudiyiruppu or kudikidappu, as the case may be, to deliver possession of the the same to the applicant or to the person on whose behalf the application has been made within a period of thirty day 3 from the date of service of the order:Provided that if the application is made under clause (A) of sub¬section (2), the Revenue Divisional Officer shall also file a complaint before the First Class Magistrate having jurisdiction to try the offence under section 4 :Provided further that no order under this sub-section shall be made unless the person who is in possession of the property has been given an opportunity of being heard in the matter.
