Section 9(5A) in Kerala Land Assignment Rules, 1964
(5A)[ In cases where the Kerala Land Development Corporation Limited has executed any development work on the land, the assignee shall be liable to pay the cost or the proportionate cost as the case may be, with interest thereon to the said corporation] [Inserted by SRO 594/76 dated 25-5-1976 published in Kerala Gazette No. 23 dated 8-6-1976.].
