Section 11 in Kerala Land Reforms (Tenancy) Rules, 1970
11. Contents of order.
(1)Besides the particulars mentioned in sub-section (2) of Section 22, the order passed by the Land Tribunal shall specify the survey numbers and sub-division numbers, if any (or an adequate description), of the land allowed to be resumed, the extent of land that will be left after resumption, and the value of the improvements belonging to the cultivating tenant and the other persons, if any, interested in the land allowed to be resumed.(2)The order referred to in sub-rule (1) shall also specify the amounts to be paid by the landlord resuming the land, and the persons to whom the payments are to be made and shall further direct that the amounts shall be deposited with the Land Tribunal within a period of thirty days from the date of the order: and on such deposit being made, the Land Tribunal shall pay the amounts to the parties and obtain receipt therefor.(3)The order of the Appellate Authority against the order of the Land Tribunal under sub-section (2) of Section 22 shall, so far as may be, specify the particulars mentioned in the said sub-section and also the particulars mentioned in sub-rules (1) and (2).Restoration of land to dispossessed persons or tenant from whom resumed(Sections 13A, 23 and 25)
