- Lands which are likely to be required in future for Government or public purposes, but not immediately may be leased or licensed for the following purposes without auction.(a)Lease of land for agricultural purposes to families of Scheduled Castes or Tribes [xxxx] [Omitted by G.O. (P) 275/66/Rev. dated 17-5-1966 published inKerala Gazette No. 26 dated 31-5-1966.] and landless and indigent families belonging to other communities.(b)Lease of land indispensably required for beneficial enjoyment of adjoining [x x x] [Omitted by G.O. (P) 275/66/Rev. dated 17-5-1966 published inKerala Gazette No. 26 dated 31-5-1966.] holding.[Note. [Added by SRO 21/69dated 13-1-1969 published in Kerala Gazette Extraordinary No. 9 dated 13-1-1969.] - In such cases the lease shall automatically terminate on the date on which the lessee ceases to be in enjoyment of the adjoining holding].(c)Lease of land under any scheme approved by the Government.(d)Lease of land for agricultural purposes to Co-operative Societies.(e)Lease or licence of land for temporary occupations for purposes like putting up pandals or sheds for conferences, fairs, festivals, and marriages and for entertainments like cinema, circus, drama and exhibition.(f)Lease or licence of land for purposes like the following: -(i)Retting of coconut husks;(ii)Stocking of materials;(iii)Use as play grounds;(iv)Laying of pipe lines;(v)Riding up drainage covering and construction of steps on road margins;(vi)Putting up of shops;(vii)Construction of petrol bunks; and(viii)Such other purposes as may be decided upon by Government from time to time.
