Section 82(1) in Kerala Land Reforms (Tenancy) Rules, 1970
(1)Where, in an application for purchase, the person in possession of the land in which the kudikidappu is situate admits that the extent of lands held by him is five acres or more, the Land Tribunal shall,-(a)where an application by such person to require the kudikidappukaran to opt for any other portion is rejected, after such rejection; or(b)where there is a dispute as to whether the applicant is a kudikidappukaran Or not, after the decision on such dispute; or(c)where there Es no such application or such dispute, after the period referred to in sub-rule (1) of Rule 78 is over cause a local enquiry to be made through a member of the staff of the Land Tribunal-(i)to ascertain as to whether there are any other kudikidappukars or other persons claiming to be kudikidappukars in the land in which the kudikidaonu is situate-(ii)to find out whether such kudikidappukars or other persons have applied for purchase of their kudikidappus and if applied the details of such applications; and(iii)to collect such other information as is considered necessary by the Land Tribunal for the disposal of the application;Provided that no such enquiry need be made in a case where an enquiry under this rule has been made on another application for purchase of a kudikidappu in the same land.
