Section 11(8) in Kerala Land Assignment Rules, 1964
(8)Application for assignment of land shall be made to the Tahsildar in the Form in the Appendix IV to these Rules. Each such application shall bear court fee stamp of the value of Rs. 75p:Provided that applications for assignment of land under clause (Mi) of the provision to sub-rule (3) of Rule 5 shall be made to the District Collector and each such application shall bear a court fee stamp of the value of Rs. 2.[Note. [Substituted by G.O.(P) 285/66/Rev. dated 17-5-1966 published in Kerala Gazette No. 22 dated 31-5-1966.] - Applicants belonging to Schedule Castes and Tribes and serving military personnel shall be exempt from affixing stamp on their applications].
