Section 15(2) in Kerala Land Assignment Rules, 1964
(2)Lease or licence granted under these rules shall be heritable, but not alienable; [xxx] [Omitted by G.O. (P) 285/66/Rev, dated 17-5-1966 published in Kerala Gazette No. 22 dated 31-5-1966.]Provided that the military personnel may lease for cultivation purposes the land assigned to them, whilst they are away on active service [xxx] [Omitted by G.O. (P) 285/66/Rev, dated 17-5-1966 published in Kerala Gazette No. 22 dated 31-5-1966.].
