Section 84 in Kerala Land Reforms (Tenancy) Rules, 1970
84. Land Tribunal to determine number of kudikidappus.
- Before the extent of land that a kudikidappukaran is entitled to purchase is determined, the Land Tribunal shall, after such enquiry as it thinks fit, decide the number of kudikidappus (including the kudikidappus for which applications for purchase have not been filed) situate-(a)in the land in which the kudikidappus are situate, in cases where the person in possession of such land held five acres or more of land on the 1st July, 1969, and(b)in all the lands held by the person in possession of the land in which the kudikidappus are situate, in other cases.
