Section 6(3) in Kerala Land Assignment Rules, 1964
(3)[ An assignment under sub-rule (2) shall be subject to the payment of market value of the land at the time of assignment and survey and demarcation charges at the rates specified sub-rule (4) of rule 10 excluding the value of improvements, if any, made by the occupants on the land] [Substituted by S.R.O. No. 180/75 dated 24/02/1975, published in K.G. Extraordinary No. 103 dated 25/02/1975].
