Section 50 in Kerala Land Reforms (Tenancy) Rules, 1970
50. Procedure to take possession where tenant abandons and ceases to cultivate.
(1)As soon as may be after the receipt of information that a tenant has abandoned and has ceased to cultivate, his holding, the Tahsildar of the taluk in which such holding is situate shall publish a notice in Form No. 19 declaring his intention to take possession of the land.(2)The notice shall be published by affixture on the land. The notice shall also be published on the notice boards of the taluk office, the village office of the village in which the land is situate and the office of the local authority having jurisdiction over the area in which the land is situate and be served individually on the tenant and the landlord of such tenant and on such other persons interested in such holding where their addresses are known to the Tahsildar,(3)The Tahsildar shall, on the day specified in such notice or on any other day to which the enquiry may be adjourned, enquire in a summary manner into the claims and objections, if any, hear such of the persons who appear in pursuance of the notice, make such other enquiries as he deems necessary to ascertain whether there is abandonment and cessation of cultivation, and record his decision with reasons in writing; and where the Tahsildar decides that there is abandonment and cessation he shall give written intimation of the date on which and the time at which he intends to take possession of the land, to the tenant and to the landlord to whom such tenant is liable to pay rent, if they had appeared before him in pursuance of the notice.
