Section 24(1) in Kerala Land Assignment Rules, 1964
(1)[ That the land/lands shall be heritable and alienable.That the lands shall be heritable, but shall not be alienable for a period of three years from the date of registry:Provided that the assignee may mortgage such lands-(a) to the Government or Co-operative institutions or the Tea Board, or the Rubber Board, as security for obtaining loans for agricultural or land improvement purpose or for growing tea or rubber, and (b) to the Government or co-operative institutions as security for obtaining loans for house construction under the Village Housing Project Scheme or any other housing schemes sponsored by the Government, if such house is required for the occupation of the assignee or his family.] [Substituted by SRO 284/71 dated 3-8-1971 published in Kerala Gazette Extraordinary No. 346 dated 6-8-1971.]
