Section 8(3) in Kerala Land Assignment Rules, 1964
(3)The registry shall be liable to be cancelled for contravention of the provisions in [sub-rule (1A) or sub-rule (2)] [Substituted by SRO 284/71 published in Kerala Gazette Extraordinary No. 346 dated 6-8-1971.]. The registry may be cancelled also, if it found that it was grossly inequitable or was made under a mistake of facts or owing to misrepresentation of facts or in excess of the limits of the powers delegated to the assigning authority or that there was an irregularity in the procedure. In the event of cancellation of the registry, the assignee shall not be entitled to compensation for any improvements he may have made on the land. The authority competent to order such cancellation shall be the authority which granted the registry, or one superior to it;Provided the no registry of land shall be cancelled without giving the party or parties affected thereby, a reasonable opportunity of being heard:[Provided further that no assignment of Land shall be cancelled if the annual family income of the transferee occupant does not exceed Rs. 10,000 (Rupees Ten thousand only) and who does not own or possess any landed property, anywhere in the State;Provided also that in the case of a transfer of Land covered by the above Proviso the assignee shall not be eligible for further assignment of Land anywhere in the State] [Substituted by SRO 1150/79 dt 20-9 1979 published in Kerala Gazette No, 40 dated 9-10-1979.].
