Section 24(13A) in Kerala Land Assignment Rules, 1964
(13A)[ That the title to the land shall not pass to the assignee until he remits the land value and tree value payable in respect of the land, the arrears of tax, if any, due in respect of the land and other charges due from him.] [Inserted by SRO 85/70 dated 25-02-1970 published in K.G- Extraordinary No.71 dated 02-03-1970.]
