Section 14(6) in Kerala Land Assignment Rules, 1964
(6)[ Lease or licence under sub-rule (2) or Rule ISA, shall, subject to the provisions of Rule 16, be granted by the Tahsildar for periods not exceeding two years at a time and upto a maximum extent of three acres (1.2141 hectares) by the Revenue Divisional Officer periods not exceeding 5 years, at a time and upto maximum extent to five acres (2.0234 hectares) and by the District Collector for periods not exceeding 10 years at a time and upto a maximum extent of 10 acres (4.0468 hectares). In all other cases the lease shall be granted by the Board of Revenue.] [Inserted by Notification No. G.O. (P) 88/67/Rev. dated 27/02/1967, published in K.G. No. 9 dated 08/03/1967]
