Section 71 in Kerala Land Reforms (Tenancy) Rules, 1970
71. Rent to whom to be paid.
(1)The rent due in respect of the land shall be paid to the Village Officer of the Village in which the land is situate and every Village Officer shall maintain a register for the purpose in such form as may be prescribed by the Land Board.(2)The Land Board shall prepare and submit to the Government every year estimates of receipts by way of rants payable by persons continuing as tenants under the Government, for inclusion in the Budget under such head and on such date as the Government, in the Finance Department, may prescribe.Acquisition of alternative sites for shifting Kudikidappukars[Section 75(3) to (3E)]
