Section 14(5) in Kerala Land Assignment Rules, 1964
(5)Leases or licenses, under clauses (e) and (f) of rule 13, shall be granted for periods not exceeding three years by the authorities competent to do so under the existing rules or orders or by such other authorities as may, from time to time, be specified by the Government:[Provided that Government shall be the authority competent to give leases or licences for the purpose of conducting cinema] [Added by S.R.O. No. 273/69 dated 26/06/1969, published in K.G. Extraordinary No. 159 dated 08/07/1969]
