(4)An order under Sub-section (3) allowing an application shall specify-(i)the extent of land which the kudikidappukaran is en-titled to purchase;(ii)the purchase price payable in respect of the Land allowed to be purchased by the kudikidappukaran;(iii)the amounts due to the person in possession of the land in which the kudikidappu is situate and other persons interested in the land;(iv)the value of encumbrance subsisting or claimsior-main-tenance or alimony charged on the land allowed to be purchased by the kudikidappukaran;(v)the amount payable to the holder of the encumbrance or the person entitled to the maintenance or alimony and the order of priority in which such amount is payable;(vi)such other particulars as may he prescribed.
