Section 72A(3) in Kerala Land Reforms (Tenancy) Rules, 1970
(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,
