Section 71(2) in Kerala Land Reforms (Tenancy) Rules, 1970
(2)The Land Board shall prepare and submit to the Government every year estimates of receipts by way of rants payable by persons continuing as tenants under the Government, for inclusion in the Budget under such head and on such date as the Government, in the Finance Department, may prescribe.Acquisition of alternative sites for shifting Kudikidappukars[Section 75(3) to (3E)]
