(1)Lease, under clause (a) of Rule 13, shall subject to the provisions of Rule 16, be granted by the Tahsildar for periods not exceeding two years at a time and up to 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.] for a family;(2)Leases, under clause (b) of Rule 13, shall, subject to the provisions of rule 16. be granted by the Tahsildar for periods not exceeding two years at a time and up to a maximum of 50 cents [20.23ares] [Added by G.O. (P) 285/66/Rev, dated 17-5-1966 published in Kerala Gazette No. 22 dated 31-5-1966.] in each case.(3)Leases, under clause (c) of rule 13, shall be granted for periods not exceeding five years and upto a maximum extent of five acres (2.0234 hectares) by the Tahsildar, for periods not exceeding ten years and upto a maximum extent of 10 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.] by the Revenue Divisional Officer, for periods not exceeding twenty years and upto a maximum extent of twenty acres [(3-0937 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 District Collector, and in other cases by the Government:Provided that in cases where the scheme, as approved by the Government itself specifies the period of the lease and the extent of the land to be leased, the grant shall be limited to such period and extent.(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.(5)Leases or licenses, under clauses (e) and (f) of rule 13, shall be granted for periods not exceeding three years by the authorities competent to do so under the existing rules or orders or by such other authorities as may, from time to time, be specified by the Government:[Provided that Government shall be the authority competent to give leases or licences for the purpose of conducting cinema] [Added by S.R.O. No. 273/69 dated 26/06/1969, published in K.G. Extraordinary No. 159 dated 08/07/1969](6)[ Lease or licence under sub-rule (2) or Rule ISA, shall, subject to the provisions of Rule 16, be granted by the Tahsildar for periods not exceeding two years at a time and upto a maximum extent of three acres (1.2141 hectares) by the Revenue Divisional Officer periods not exceeding 5 years, at a time and upto maximum extent to five acres (2.0234 hectares) and by the District Collector for periods not exceeding 10 years at a time and upto a maximum extent of 10 acres (4.0468 hectares). In all other cases the lease shall be granted by the Board of Revenue.] [Inserted by Notification No. G.O. (P) 88/67/Rev. dated 27/02/1967, published in K.G. No. 9 dated 08/03/1967]
