Section 24(14) in Kerala Land Assignment Rules, 1964
(14)That, if the assignee does not remit the land value, tree value arrears of assessment, etc. within three months from the date of sanctioning registry, I[or such other period as may be allowed by the Tahsildar] [nserted by SRO 1141/75 published in Kerala Gazette Extraordinary No. 714 dated 02-12-1975.] [xxxx] [Omitted by SRO 180/75 dated 24-02-1975 published in Kerala Gazette Extraordinary No. 103 dated 25-02-1975.] the registry shall be cancelled, the occupants evicted, the land resumed and reassigned to other eligible families.
