Section 50(2) in Kerala Land Reforms (Tenancy) Rules, 1970
(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,
