Section 49 in Kerala Land Reforms (Tenancy) Rules, 1970
49. Procedure for registration of surrender.
(1)On receipt of the statement referred to in sub-rule (1) of Rule 48, the Land Tribunal shall issue notice to the person who has made the statement and the landlord for appearance before it on the date specified therein.(2)If the Land Tribunal is satisfied that the person surrendering is the tenant and if the surrender is admitted by the tenant, the surrender shall be forthwith registered in the register in Form No. 18.(3)True extracts from the register shall be delivered to the tenant and the landlord and shall also be sent to the Tahsildar of the taluk in which the holding is situate, who shall take action for carrying out changes, it any. In the revenue records.
