Section 12(3) in Kerala Land Assignment Rules, 1964
(3)[ The list of assignable lands and the list of lands to be reserved for Government or public purposes are to be placed before the Taluk Land Assignment Committee for its recommendation and to be forwarded to the District Collector for approval. The application received for assignment on registry shall be duly enquired into by the Tahsildar and placed before the Taluk Land Assignment Committee for considering its merits. The reasons for rejection, if any, should be recorded in writing, In cases where the orders of the District Collector have to be obtained, the Tahsildar shall submit the case to the District Collector along with the recommendation of the Taluk Land Assignment Committee] [Substituted by G.O.(P) No. 51/97/Rd. dated 28-1-1997 published in Kerala Gazette Extraordinary No. 112 dated 28-1-1977 as SRO 67/97.].
