Section 72A(2) in Kerala Land Reforms (Tenancy) Rules, 1970
(2)On receipt of an application under sub-rule (1), the Land Tribunal may. after such enquiry as it deems fit, issue a warrant in Form No, 36A to any of the members of his staff or to the Village Officer of the Village in which the kudikidappu is situate, to evict the kudikidappukaran from the kudikidappu.
