Section 48 in Kerala Land Reforms (Tenancy) Rules, 1970
48. Filling of statement before Land Tribunal.
(1)A tenant intending to surrender his interest in any land held by him shall file a written statement before the Land Tribunal specifying the following particulars, namely:-(a)description of the holding-(i)district, taluk and village in which situate;(ii)survey number and sub-division number, if any, or a description of the holding adequate for its identification;(iii)boundaries;(iv)extent;(v)class of land (nilam, garden, dry land, etc,);(b)name and address of the landlord to whom rent is payable by the tenant;(c)names of other persons having interest in the land and the nature of their interest;(d)particulars of the document, if any, evidencing the tenancy;(e)the extent in respect of which the surrender is proposed, its description and the nature of the interest to be surrendered;(f)amount of the rent payable in respect of the holding.(2)The statement referred to m sub-rule (1) shall be signed by the tenant and attested by two respectable witnesses
