Section 26 in Kerala Land Reforms (Tenancy) Rules, 1970
26. Preparation and form of record of rights.
(1)The Tahsildar shall, after the expiry of the period fixed for the filing of claims and objections, fix a day and time for the hearing of the claims and objections and give notice to the persons who have tried such claims and objections and also to the persons whose interests are likely to be affected, informing them that an opportunity of being heard will be given to them at the time and piaoe mentioned in such notice.(2)On the date fixed for the hearing or on such other date to which the hearing may be adjourned, the Tahsildar shall hear the persons who appear before him, duly enquire into the claims and objections and shall pass an order in writing recording his reasons therefor.(3)If in the course of the enquiry, any party to the proceeding applies to the Tahsildar for a survey of the land or part thereof and deposits the costs thereof, the Tahsildar shall, if he is satisfied that a survey thereof is necessary for the purpose of preparation of the record of rights arrange tor such survey being made expeditiously, and the record of rights in survey cases shall be prepared only after a report of the survey is received by the Tahsildar,(4)The Tahsildar shall, after the hearing and enquiry provided in the foregoing provisions of this rule, prepare the final record of rights.(5)The draft record of rights and the final record of rights shall be in Form No. 10.(6)A true copy signed by the Tahsildar of the final record of rights shall be served on all persons who have filed claims and objections to the draft record of rights and also to those persons who have not filed claims and objections but whose names appear in the final record of rights,(7)The final record of rights shall also be published in the office of the Tahsildar and in the village office of the village in which the land is situate.(8)The expenses of the publication and service of notice under this rule and Rule 25 shall be collected in advance from the applicant;Provided that no such expenses shall be collected from an applicant who is a member of any Scheduled Caste or Scheduled Tribe.
