Section 13 in Kerala Land Reforms (Tenancy) Rules, 1970
13. Determination of fair rent and other amounts payable by cultivating tenant in respect of holding to be restored.
(1)A cultivating tenant applying for restoration may simultaneously file an application for determination of fair rent in respect of the land, if no such fair rent has been already determined and where any such application has been made, the Land Tribunal shall, when allowing restoration, pass an order determining the fair rent payable by the cultivating tenant after the land is restored to him,(2)Where resumption is ordered under Section 23. the order of restoration shall also specify the amounts to be paid by the cultivating tenant under sub-section (2) of Section 25.Procedure to put applicant in possession of land[Sections 13A(4). 22(7), 23(2). 29A(7). 29B(2} and 80C(4}]
