Section 56 in Kerala Land Reforms (Tenancy) Rules, 1970
56. Orders allowing application for purchase to be accompanied by statement.
(1)The order of a Land Tribunal allowing an application for purchase or the order of an appellate authority except where its order is for dismissal of an appeal or rejection of an application for purchase shall be accompanied by a statement in a tabular form specifying-(a)the description of the land allowed to be purchased and its extent;(b)the purchase price;(c)the name and address of the landowner,(d)the name and address of the intermediaries, if any;(e)the names and addresses of other interested persons, if any;(f)value of encumbrances subsisting or claims for maintenance or alimony, if any, charged on the right, title and interest of the landowner(g)value of encumbrances subsisting or claims for maintenance or alimony, if any, charged on the right, title and interest of the intermediaries;(h)the names and addresses, if any, of the holders of encumbrances and the persons entitled to maintenance or alimony;(i)the amount payable to the landowner from out of the purchase price after deducting the value of encumbrances or the claims for maintenance or alimony, if any, charged on his right, title and interest;(j)the amount payable to each of the intermediaries, if any, after deducting the value of encumbrances or claims for maintenance or alimony, if any. charged on their right, title and interest;(k)details of the person, if any, at whose instance the property has been attached by a Civil Court and the amount payable under the decree or order of the Court;(l)the relative priority of the holders of encumbrances or persons entitled to maintenance or alimony, if any.(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 a statement referred to in sub-rule ft) on the basis of such order and file such statement as part of the records of the case.Issue of Certificate of Purchase[Section 59(2)]
