Section 24(12) in Kerala Land Assignment Rules, 1964
(12)[ That the assignee shall not be liable to pay tree value in respect of trees the girth of which is 90 cm. or less at breast height, but in cases where the girth of trees at breast height exceeds 90 cm. tree value shall be charged and collected. If the assignee was already in occupation of the land and he or his predecessors in occupation has planted trees etc. thereon, no tree value shall be charged in respect of such of those trees, etc., planted by him or by his predecessor in occupation as are specified in Part B of Appendix III to these rules.] [Substituted by SRO 696/74 pub.in Kerala Gazette No. 39 dated 24-09-1974.]
