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State of Kerala - Section

Section 81 in Kerala Land Reforms (Tenancy) Rules, 1970

81. Status of applicant to be decided as a preliminary issue.

- Where there is dispute as to whether the applicant is or is not a kudikidappukaran, the Land Tribunal shall decide such dispute as a preliminary issue and record a finding on such issue; and where such finding is that he is not a kudikidappukaran. the Land Tribunal shall forthwith dismiss his application.