Section 23 in Kerala Land Reforms (Tenancy) Rules, 1970
23. [ Written Requisition to District Collector. [Subsisted by SRO, No. 495/75, published in K.G. Extraordinary No, 307 dated 16/06/1975.]
- [1] [If the tenant does not deposit the amount due from him before the Land Tribunal within the time specified in subsection (3) of Section 26 or] [Substituted by SRO No. 369/00 ch- 05/04/1980, published in K.G. Extraordinary 271 dated 10/04/1980.] in the Court or before the Land Tribunal within the time specified in sub-section 7 of Section 73. the Court or the Land Tribunal, as the case may be, shall send a written requisition to the District Collector together with a copy of its order, the order in appeal or revision against such order, if any, and the extracts of the order prepared in Form No. 6.(2)Any person entitled to any amount deposited under sub-section (3) of Section 26 or sub-section (7) of Section 73, as the case may be, in any Court or Land Tribunal, may file before such Court or Land Tribunal, as the case may be, a statement in duplicate in writing and signed by him furnishing full particulars of the name and address of the tenant liable to make the deposit and the details of the movable and immovable properties, if any, belonging to such tenant, and the Court or the Land Tribunal, as the case may be, shall on receipt of such statement, forward one such statement to the District Collector together with the written requisition referred to in sub-rule (1) or if such statement is filed only after the despatch of such requisition, subsequent to such despatch.Preparation of record of rights(Section 29)
