Section 51 in Kerala Land Reforms (Tenancy) Rules, 1970
51. Time to take possession of land surrendered or abandoned.
- Where the Tahsildar receives under Rule 49 a true extract of the register of surrender in Form No. 18 from the Land Tribunal, or where the Tahsildar decides under Rule 50 that there is abandonment and cessation of cultivation, he shall, as soon as may be after such receipt or decision, take possession of the land, provided that where he has given intimation under sub-rule (4) of Rule 50 of the date and time of taking possession, possession shall be taken only at the time so intimated or on any subsequent day.
