Section 25(4) in Kerala Land Reforms (Tenancy) Rules, 1970
(4)Copies of the draft record of rights together with the notice shall also be served individually on the applicant, the person in possession or occupation of the land, the kudikidappukaran, the landowner, the intermediaries, if any, other persons, if any, whose names are shown in the application referred to in Rule 24 and all other persons known or believed to be interested in the land,
