Section 14(3) in Kerala Land Assignment Rules, 1964
(3)Leases, under clause (c) of rule 13, shall be granted for periods not exceeding five years and upto a maximum extent of five acres (2.0234 hectares) by the Tahsildar, for periods not exceeding ten years and upto a maximum extent of 10 acres [(4.0468 hectares)] [Added by G.O. (P) 285/66/Rev, dated 17-5-1966 published in Kerala Gazette No. 22 dated 31-5-1966.] by the Revenue Divisional Officer, for periods not exceeding twenty years and upto a maximum extent of twenty acres [(3-0937 hectares)] [Added by G.O. (P) 285/66/Rev, dated 17-5-1966 published in Kerala Gazette No. 22 dated 31-5-1966.] by the District Collector, and in other cases by the Government:Provided that in cases where the scheme, as approved by the Government itself specifies the period of the lease and the extent of the land to be leased, the grant shall be limited to such period and extent.
