Section 72A in Kerala Land Reforms (Tenancy) Rules, 1970
72A. [ Eviction of Kudikidappukars. [Inserted by SRO Mo. 583/73 dated 22/09/1973, published in K G. Extraordinary Ng, 932dt 25/09/1973.]
(1)If a Kudikidappukaran does not shift the kudikidappu before the date specified in the order of the Land Tribunal under sub-section (2) of Section 77, or where the certificate of purchase issued to a Kudikidappukaran under Section 80 C is in respect of another portion of the land and the Kudikidappukaran does not vacate the existing kudikidappu within a reasonable time, the person in possession of the land in which the kudikidappu is situate may apply in writing to the Land Tribunal requesting far eviction of the Kudikidappukaran from the kudikidappu.(2)On receipt of an application under sub-rule (1), the Land Tribunal may. after such enquiry as it deems fit, issue a warrant in Form No, 36A to any of the members of his staff or to the Village Officer of the Village in which the kudikidappu is situate, to evict the kudikidappukaran from the kudikidappu.(3)The person to whom the warrant is issued under sub-rule (2) shall, after evicting the kudikidappukaran. from the kudikidappu. return the warrant, and the Land Tribunal shall, on being satisfied that the warrant has been duly executed, countersign the same and keep it as part of the records of the case,(4)Where the person directed to execute the warrant fails on the date fixed therein to evict the kudikidappukaran, the Land Tribunal may issue another warrant to the same person or any other member of his staff,(5)The Land Tribunal may, at any time, recall or cancel any warrant issued under sub-rule (2) or sub-rule (4) and may also order necessary police or other assistance to be rendered for the due execution of the warrant.]Register of Kudikitfappukars(Section 80)
