Section 10(5) in Kerala Land Assignment Rules, 1964
(5)No land value, survey and demarcation charges and arrears of assignment shall be recovered from the assignee belonging to the Scheduled Castes or Tribes.] [Substituted by SRO 1141/75 dated 1-12-1975 published in Kerala Gazette Extraordinary No. 714 dated 2-12-1975.]Machinery And Procedure for Granting Registry
