Section 24(13) in Kerala Land Assignment Rules, 1964
(13)[ That, if the assignee is not agreeable to pay the tree value as specified in condition (12) in respect of trees specified in Part A of Appendix III, the Tahsildar shall dispose of such trees in public auction] [Substituted by SRO 696/74 pub.in Kerala Gazette No. 39 dated 24-09-1974.]
