Section 82 in Kerala Land Reforms (Tenancy) Rules, 1970
82. Local enquiry where person admits possession of five acres or more of land.
(1)Where, in an application for purchase, the person in possession of the land in which the kudikidappu is situate admits that the extent of lands held by him is five acres or more, the Land Tribunal shall,-(a)where an application by such person to require the kudikidappukaran to opt for any other portion is rejected, after such rejection; or(b)where there is a dispute as to whether the applicant is a kudikidappukaran Or not, after the decision on such dispute; or(c)where there Es no such application or such dispute, after the period referred to in sub-rule (1) of Rule 78 is over cause a local enquiry to be made through a member of the staff of the Land Tribunal-(i)to ascertain as to whether there are any other kudikidappukars or other persons claiming to be kudikidappukars in the land in which the kudikidaonu is situate-(ii)to find out whether such kudikidappukars or other persons have applied for purchase of their kudikidappus and if applied the details of such applications; and(iii)to collect such other information as is considered necessary by the Land Tribunal for the disposal of the application;Provided that no such enquiry need be made in a case where an enquiry under this rule has been made on another application for purchase of a kudikidappu in the same land.(2)The Land Tribunal shall also direct the officer making such enquiry to serve on the kudikidappukars and other persons claiming to be kudikidappukars in the land who have not by then applied for purchase of their kudikidappus a written requisition requesting them to apply for purchase on or before a date to be specified by the Land Tribunal.(3)Where the report of the local enquiry discloses that there are no other kudikidappukars or other persons claiming to be kudikidappukars, on the land, the Land Tribunal shall proceed to dispose of the application for purchase.(4)Where such report discloses that there are other kudikidappukars or other persons claiming to be kudikidappukars or both on the land and that all of them have filed applications for purchase, the Land Tribunal shali proceed to have a joint consideration of all the applications for purchase of kudikidappus in respect of that land,(5)Where such report discloses that there are other kudikidappukars or other persons claiming to be kudikidappukars in the land, the Land Tribunal shall wait til) the time specified under sub-rule (2) is over and then verify from the records in its office as to whether any other application for purchase has been received till then and,-(a)if no such application has been received proceed to dispose of the application for purchase already received;(b)it other applications, have been received proceed to have a joint consideration of all applications for purchase relating to that land received till then.
