Section 55(1) in Kerala Land Reforms (Tenancy) Rules, 1970
(1)Where the Land Tribunal is of opinion that an application for purchase has to be allowed, it shall, before it passes an order under Section 57, prepare preliminary findings on-(a)the fair rent in respect of the holding or part thereof to which the purchase relates;(b)the value of sixteen times the fair rent in respect of the holding or part thereof to which the purchase relates;(c)the value of structures, wells and embankments of a permanent nature, if any, belonging to the landowner;(d)the value of structures, wells and embankments of a permanent nature, if any, belonging to the intermediary or intermediaries;(e)one-half of the value of timber trees, if any, belonging to the landowner;(f)one-half of the value of timber trees, if any, belonging to the intermediaries;(g)the purchase price payable by the cultivating tenant;(h)the amount due to the landowner from out of the purchase price (with name and address of the landowner);(i)amount due to the intermediary or each of the intermediaries. if any, on apportionment of the purchase price (with name and address of the intermediary or intermediaries);(j)the amount payable to the holder of encumbrance, if any, with name and address of such holder and whether such amount is charged on the right, title and interest of the landowner or intermediary;(k)the amount payable to the person entitled to maintenance, if any, with the name and address of such person and whether such amount is charged on the right, title and interest of the landowner or intermediary;(l)the amount payable to the person entitled to alimony, if any, with the name and address of such person: and whether such amount is charged on the right, title and interest of the landowner or intermediary;(m)the amount payable to the landowner and to the intermediary or each of the Intermediaries, if any, after deducting the value of encumbrances or the claims for maintenance or alimony, if any.
