Section 78(6) in Kerala Land Reforms (Tenancy) Rules, 1970
(6)Where the Land Tribunal requires the kudikidappukaran to purchase another portion, it shall arrange for the option to be exercised by the kudikidappukaran within such time as is allowed by the Land Tribunal and in the presence of a member of its staff deputed for the purpose, and. as far as practicable in the presence of the applicant and two witnesses.
