Section 74(5) in Kerala Land Reforms (Tenancy) Rules, 1970
(5)On the date specified in the notice or on any other date lo which the enquiry may be adjourned, the local authority shall conduct a summary enquiry into the matter, peruse the application, the report, the sketch prepared under sub-rule (2). and the claims or objections filed, if any, hear such of the persons who appear and decide whether registration should be refused or allowed, and if allowed the local authority shall also settle the particulars to be entered in the register.
