Section 50(3) in Kerala Land Reforms (Tenancy) Rules, 1970
(3)The Tahsildar shall, on the day specified in such notice or on any other day to which the enquiry may be adjourned, enquire in a summary manner into the claims and objections, if any, hear such of the persons who appear in pursuance of the notice, make such other enquiries as he deems necessary to ascertain whether there is abandonment and cessation of cultivation, and record his decision with reasons in writing; and where the Tahsildar decides that there is abandonment and cessation he shall give written intimation of the date on which and the time at which he intends to take possession of the land, to the tenant and to the landlord to whom such tenant is liable to pay rent, if they had appeared before him in pursuance of the notice.
