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State of Kerala - Section

Section 18 in Kerala Land Assignment Rules, 1964

18. Rental to be charged.

(1)Rents shall be charged for the lease or licence as the case may be, of land and trees, if any, standing thereon and included in the lease or licence at such rates as Government may, by order, specify.
(2)The assignee shall, in addition to paying rent under sub-rule (1) deposit with the Government in advance an amount equal to one year's rent as security.