Section 74 in Kerala Land Reforms (Tenancy) Rules, 1970
74. Procedure for registration and form of application.
(1)Any kudikidappukaran desirous of having his name registered in the register of kudikidappukars may apply in Form No. 33 to the local authority within whose jurisdiction his kudikidappu is situate.(2)On receipt of the application, the local authority shall arrange to obtain through its staff a report in Form No. 39 of the particulars necessary for the preparation of the register and a sketch of the land in which the kudikidappu is (SIC) of the kudikidappu, the part ordinarily used by the occupant of the kudikidappu for ingress to and egress from the kudikidappu and other easements, if any,(3)On receipt of the report and the sketch, the local authority shall give notice in Form No. 40 together with copies of the application and the report without the sketch to the applicant, the landowner, the person in possession of the land in which the kudikidappu is situate and the owner of the hut, if any, calling upon them to file objections, if any, and requiring them to enter appearance at the time and date specified in the notice for enquiry into the application.(4)The notice under sub-rule (3) shall also be published in the notice boards of the office of the local authority and of the village office of the village in which the kudikidappu is situate.(5)On the date specified in the notice or on any other date lo which the enquiry may be adjourned, the local authority shall conduct a summary enquiry into the matter, peruse the application, the report, the sketch prepared under sub-rule (2). and the claims or objections filed, if any, hear such of the persons who appear and decide whether registration should be refused or allowed, and if allowed the local authority shall also settle the particulars to be entered in the register.(6)Any interested person who has not received the notice referred to in sub-rule (3) may also appear before the focal authority and put forth his claims and objections, if any, at time of enquiry,(7)The decision about registration shall be by an order in writing which shall specify the date on which it was pronounced, the exact particulars, if any. to be entered in each column of the register and the reasons for registration or its refusal: and such order shall be pronounced openly at the close of the enquiry or on any other date to which the pronouncement of the order may be adjourned.(8)All costs incurred by a local authority in connection with the preparation of the register of kudikidappukars shall be borne by that local authority.
