Section 15(4) in Kerala Land Assignment Rules, 1964
(4)It shall be competent for the authority who granted the lease or licence, to terminate the same, after giving sixty days notice, in writing, to the assignee, if the land or portion thereof is required for Government or public purposes. The grant shall also be liable to termination, [after giving reasonable notice, not exceeding fifteen days] [Substituted by G.O. (P) 285/66/Rev, dated 17-5-1966 published in Kerala Gazette No. 22 dated 31-5-1966.], if the assignee violates any of the conditions of the grant order.Machinery and Procedure for Granting Leases or Licences
