Section 82(5) in Kerala Land Reforms (Tenancy) Rules, 1970
(5)Where such report discloses that there are other kudikidappukars or other persons claiming to be kudikidappukars in the land, the Land Tribunal shall wait til) the time specified under sub-rule (2) is over and then verify from the records in its office as to whether any other application for purchase has been received till then and,-(a)if no such application has been received proceed to dispose of the application for purchase already received;(b)it other applications, have been received proceed to have a joint consideration of all applications for purchase relating to that land received till then.
