Section 14(4) in Kerala Land Assignment Rules, 1964
(4)Lease under clause (d) of rule 13, shall be granted for periods not exceeding ten years, by the Tahsildar upto a maximum extent of three acres [(1.2141 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 upto a maximum extent often 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.] and by the District Collector upto a maximum extent of twenty acres [(8.0937 hectares)] [Added by G.O. (P) 285/66/Rev, dated 17-5-1966 published in Kerala Gazette No. 22 dated 31-5-1966.]. In other cases sanction of the Government shall be obtained.
