Section 10 in Kerala Land Reforms (Tenancy) Rules, 1970
10. Reference to and enquiry by the Land Board.
(1)As soon as may be after the receipt of an application for resumption under Section 19, the Land Tribunal Shall, together with a copy of such application, refer to the Land Board for its opinion-(a)as to whether the lands to which the application relates are agricultural lands interspersed within the boundaries of the area cultivated with plantation crops and whether such lands are necessary for the protection and efficient management of such cultivation;(b)as to whether such lands are absolutely necessary for the purposes of the plantation,(2)On receipt of a reference under sub-rule (1), the Land Board shall cause necessary inquiries to be made and after giving the parties interested a reasonable opportunity of being heard record its findings and communicate the same to the Land Tribunal.
