Section 68A(3) in Kerala Land Reforms (Tenancy) Rules, 1970
(3)A separate application shall be made for each year after the commencement of that year.(4} The interim annuity payable to an institution for an year shall be such amount, not exceeding forty per cent of the money value of the annual contract rent to which such institution is entitled from the holdings in respect of which it has applied for annuity, as may be determined by the Government.Explanation. - For the purposes of this sub-rule, the money value of the annual contract rent to which an institution is entitled shall be deemed to be the value specified as such in the application under sub-rule (1).
