Section 73(2) in Kerala Land Reforms (Tenancy) Rules, 1970
(2)Besides the particulars specified in sub-section (2) of Section 80. the register shall contain the following particulars, namely.-(a)whether the kudikidappu consists of homestead or hut;(b)name and address of the person to whom the hut belongs;(c)plinth area of the homestead or hut;(d)whether the homestead or hut has been repaired improved or reconstructed by the kudikidappukaran on or after the 1st January 1970, by extending the plinth area and if so-(i)when; and(ii)the original plinth area and the extended plinth area,
