Section 11(1) in Kerala Land Reforms (Tenancy) Rules, 1970
(1)Besides the particulars mentioned in sub-section (2) of Section 22, the order passed by the Land Tribunal shall specify the survey numbers and sub-division numbers, if any (or an adequate description), of the land allowed to be resumed, the extent of land that will be left after resumption, and the value of the improvements belonging to the cultivating tenant and the other persons, if any, interested in the land allowed to be resumed.
