Section 7(i) in Kerala Land Assignment Rules, 1964
(i)First preference. - for persons who do not own or hold any land either in proprietary right or with security of tenure and whose annual family income does not exceed Rs. [10,000] [Substituted by SRO l142/89 dated 28-6-1989 published in Kerala Gazette No. 45/89 dated 14-11-1989.]: Provided that in assigning lands under this clause [ten percent of the area shall be assigned to Ex-servicemen and] [Inserted by SRO 73/72 dated 14-2-1972 published in Kerala Gazette Extraordinary No. 109 dated 15-2-1972.] not less than twenty five per cent of the area shall be assigned to the members of the Scheduled Castes and Scheduled Tribes subject to availability of applicants.
