Section 24(3) in Kerala Land Assignment Rules, 1964
(3)That the registry shall be liable to be cancelled for contravention [condition (1) or (2)] [Substituted by SRO 284/71 dated 3-8-1971 published in Kerala Gazette Extraordinary No. 346 dated 6-8-1971.] above and also for the conditions specified in the patta [x x x] [Omitted by No. 41/70 dated 21-1-1970 published in Kerala Gazette Extraordinary No. 34 dated 21-1-1970.]
