Section 86 in Kerala Land Reforms (Tenancy) Rules, 1970
86. Statement to be appended to certain orders.
(1)The order of a Land Tribunal allowing an application for purchase or the order of an appellate authority (except where the order is for dismissal of an appeal or remand of the case or rejection of an application for purchase) shall be accompanied by a statement in a tabular form specifying.(a)the name and address of the kudikidappukaran who has been allowed to purchase;(b)the extent of land which the kudikidappukaran is entitled to purchase;(c)whether the purchase relates to kudikidappu and lands adjoining thereto or another portion of the land in which the kudikidappu is situate;(d)the amount of the purchase price [***] [The Words 'and the amount due from the kudikidappukaran' Omitted by SRO No. 1278/88 Published in K.G. Extraordinary 686, dated 22.7.1989.](e)the name and address of the landowner;(f)the name and address of the person in possession of the land in which the kudikidappu is situate;(g)the name and address of the intermediary or each of the intermediaries, if any;(h)the purchase price due on apportionment to-(i)the landowner:(ii)the intermediary or each of the intermediaries, if any; and(iii)the person in possession;(i)the name and address of the holders of encumbrances, if any, and persons, if any, entitled to maintenance or alimony, and the amount due to each of them and charged on the right, title and interest of-(i)the landowner;(ii)the intermediary or each of the intermediaries, if any; and(iii)the person in possession of the land;(j)the purchase price due to(i)the landowner;(ii)the intermediary or each of the intermediaries, if any; and(iii)the person in possession of the land in which the kudikidappu is situate, after deduction of the value of encumbrances and claims for maintenance or alimony;(k)the order of priority for payment of encumbrances and claims for maintenance or alimony;(l)where the order relates to another portion of the land,-(i)the price of the homestead;(i)the landowner;(ii)the intermediary or each of the intermediaries, if any; and (iii) the person in possession of the land.(ii)the cost of shifting the kudikidappu;(iii)the name of the person liable to pay the same to the kudikidappukaran;(iv)the purchase price after set off of the amounts due to the kudikidappukaran;(v)the amounts payable on apportionment of such purchase price to-(2)The Land Tribunal shall, on receipt of an order of the High Court passed in revision (other than an Order dismissing a petition of revision or rejecting an application for purchase) prepare the statement referred to in sub-rule (1) on the basis of such order and file such statement as part of the records of the case.
