Section 83 in Kerala Land Reforms (Tenancy) Rules, 1970
83. Local enquiry in cases, not falling under Rule 82.
(1)in an application tor purchase of kudikidappu not falling under Rule 82, the Land Tribunal shall cause a local enquiry to be made in respect of all the lands held by the person in possession of the land in which the kudikidappu is situate and the provisions of sub-rules (1) and (2) of Rule 82 shall, so far as may be, apply to such enquiry,(2)In respect of such of the lands, if any. situate within the jurisdiction of any other Land Tribunal, the Land Tribunal, shall request such other Land Tribunal to cause a similar enquiry to be made through its staff in respect of such lands within its jurisdiction.(3)Where the report of the local enquiry discloses that there are no other kudikidappukars or other persons claiming to be kudikidappukars in such lands, the Land Tribunal shall proceed to dispose of the application for purchase,(4)Where such report discloses that there are other kudikidappukars or other persons claiming to be kudikidappukars or both and that such kudikidappukars or other persons are in lands situate within its jurisdiction and that all of them have filed applications for purchase, the Land Tribunal shall proceed to have a joint consideration of all the applications for purchase respect of such lands.(5)Where all or some of the kudikidappukars or other persons referred to in sub rule (4) have not app! d for purchase, the Land Tribunal shall wait till the time allowed for presenting applications for purchase 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)if there are other applications, proceed to have a joint consideration of all applications for purchase relating to such lands received till then.(6)Where the report discloses that there are kudikidappukars or other persons claiming to be kudikidappukars in lands situate outside the jurisdiction of the Land Tribune! it shall make arrangements through the Land Board to have a joint consideration of all the applications for purchase filed till then or to be filed within the period allowed for presenting applications for purchase:Provided that if no application for purchase has been filed before such other Land Tribunal within the said period; the Land Tribunal may proceed to dispose of the application or applications before it separately or jointly, as the case may be.
