Section 13(2) in Kerala Land Reforms (Tenancy) Rules, 1970
(2)Where resumption is ordered under Section 23. the order of restoration shall also specify the amounts to be paid by the cultivating tenant under sub-section (2) of Section 25.Procedure to put applicant in possession of land[Sections 13A(4). 22(7), 23(2). 29A(7). 29B(2} and 80C(4}]
