Section 83(6) in Kerala Land Reforms (Tenancy) Rules, 1970
(6)Where the report discloses that there are kudikidappukars or other persons claiming to be kudikidappukars in lands situate outside the jurisdiction of the Land Tribune! it shall make arrangements through the Land Board to have a joint consideration of all the applications for purchase filed till then or to be filed within the period allowed for presenting applications for purchase:Provided that if no application for purchase has been filed before such other Land Tribunal within the said period; the Land Tribunal may proceed to dispose of the application or applications before it separately or jointly, as the case may be.
