Section 72A(1) in Kerala Land Reforms (Tenancy) Rules, 1970
(1)If a Kudikidappukaran does not shift the kudikidappu before the date specified in the order of the Land Tribunal under sub-section (2) of Section 77, or where the certificate of purchase issued to a Kudikidappukaran under Section 80 C is in respect of another portion of the land and the Kudikidappukaran does not vacate the existing kudikidappu within a reasonable time, the person in possession of the land in which the kudikidappu is situate may apply in writing to the Land Tribunal requesting far eviction of the Kudikidappukaran from the kudikidappu.
