7A. [ Preference to Kumkidars. [Substituted by G.O. (P) 687/67/RD dated 30-12-1967 published in Kerala Gazette Extraordinary No. 244 dated 30-12-1967.]
(1)Preference shall be given to the former Kumkidars [who had applied for assignment before the 6th December, 1968] in the matter of assignment of kumki lands upto a limit of two chains (40.234 meters) from the warg land but subject to the ceiling prescribed in the Kerala Land Reforms Act, 1963, (Act 1 of 1964).(2)If the source of water supply to the warg land lies beyond the two chains (40.234 meters) limit, a plot including the water source and sufficient to enjoy the irrigation facilities shall be assigned even if it be beyond the limit of two chains (40.235 meters) mentioned in sub-rule (1).(3)The assignment shall be subject to the payment of land value as prescribed in these rules.(4)Tree value, except for sandal wood, shall not be collected from the kumkidars.].(5)[ The cultivating tenants of the former Kumkidars who could not apply for the assignment of Kumkilands may apply for the assignment of the same within three months from the date of order of the Land Tribunal declaring them eligible for the purchase of the tenancy right in respect of the wrag land under the Kerala Land Reform Act, 1963 (1 of 1963).Note. - The concession provided for in sub-rules (1) to (5) shall apply to the legal heirs of the Kumkidars also provided the original Kumkidars had applied for the assignment of the land in question within the period mentioned in sub-rule (1).(6)Persons who have purchased warg lands from Kumkidars who had applied for assignment before the 6th December 1968 will also be eligible for assignment under these rules subject to the condition that land value at market rate prevailing at the time of assignment shall be payable by such assignees.Note. - Market value at the prevailing rate shall be exclusive of the improvements, if any, made by the occupants of the land]
