Section 7(v) in Kerala Land Assignment Rules, 1964
(v)Fifth Preference. - for persons whose annual family income does not exceed Rs. [10,000] [Inserted by SRO 73/72 dated 14-2-1972 published in Kerala Gazette Extraordinary No. 109 dated 15-2-1972.] and the total extent of the land owned or held by them either in proprietary right or with security of tenure is less than the extent prescribed in these rules.
