Section 7(1) in Kerala Government Land Assignment Act, 1960
(1)The Government may make rules -(a)prescribing the manner in which assignment of land may be made; whether by public auction or otherwise;(b)prescribing the qualifications of persons to whom assignment of lands may be made;(c)prescribing the order of priority for the assignment of land whether by public auction or otherwise;(d)prescribing the authority by which such assignment may be made.(e)prescribing the procedure to be followed in assigning the land;(f)providing for the publication of notifications and service of notices;(g)prescribing the procedure to be followed in the enquiry regarding claims preferred;(h)prescribing the rates at which land may be assigned and tree growths may be valued, and the mode of recovery of the amounts due;(i)providing for the protection of royalties on the land assigned;(j)prescribing the restrictions, limitations and conditions subject to which an assignment can be made in any case or class of cases;(k)providing for appeals from the orders of any authority competent to assign any land;(l)prescribing the time within which appeals may be preferred;(m)regulating the powers of the appellate authority and the procedure to be followed by such authority;(n)providing for revision by the Board of Revenue of any order passed by the prescribed authority, and prescribing the time within which such revisional power may be exercised;(o)regulating the issue of Pattah or other title deed evidencing the assignment;(p)prescribing forms where forms are necessary; and(q)generally for carrying out the purposes of this Act.
