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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(1)(b) in Kerala Land Assignment Rules, 1964

(b)in the case of lands held on lease whether current or time expired or by way of encroachment not considered objectionable,-
(i)where there are no valuable improvements effected on the land by the occupant, not more than one acre of land, whether wet or dry, in the plains and not more than one acre or wet land or three acres of dry land in hilly tracts;
(ii)where there are valuable improvements effected on the land by the occupant, not more than [two acres of land wet or dry] [Substituted by G.O. (P) 331/68/RD dated 21-6-1968 published in Kerala Gazette Extraordinary No. 137 dated 22-6-1968.] in the plains and not more than two acres of wet land or four acres of dry land in hilly tracts;