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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Kerala - Subsection

Section 24(17) in Kerala Land Assignment Rules, 1964

(17)[ Arrears of assignment dues shall bear interest at [6 percent per annum] [Inserted by SRO 180/75 dated 24-02-1975.]].
Schedule of land
District Taluk Village Sy. No Extent Boundaries[Hectare (Ares)] [Added by G.O.(P) 285/66/Rev. pub, in Kerala Gazette No. 22 dated 31-05-1966.] Assessment (Land Revenue)Rs, P.
Survey and demarcation Charges Land value Tree value Arrears due as per Rule due 9(3) of the Rules Total amount
Rs. P Rs. P Rs. P Rs. P Rs. P
Signature and designation of the Assigning authorityPlace: Date:DeclarationI declare that I shall hold the grant subject to the conditions specified above and shall abide by the rules which are now in force or may hereafter be issued by Government in regard to registry of lands.Signature of Assignee.[* Strike out Whichever is not applicable.] [Inserted S.R.O. 284/71 dated 03-08-1971 published in Kerala Gazette Extraordinary No. 346 dated 06-08-1971.]