Section 68A in Kerala Land Reforms (Tenancy) Rules, 1970
68A. Payment of interim annuity.
(1)A religious, charitable or educational institution of a public nature which has applied to the Government or the Land Board tor the payment of annuity shall, on application made by it on that behalf and subject to the provisions of this rule, be paid by the Government interim annuity for the year 1970 and for every subsequent year until the annuity payable to it under the Act is paid.(2)The application under sub-rule (1) shall be in Form Wo. 27A and may be sent by registered post or presented in person, to the Secretary, Land Reforms Department, Government of Kerala.(3)A separate application shall be made for each year after the commencement of that year.(4} The interim annuity payable to an institution for an year shall be such amount, not exceeding forty per cent of the money value of the annual contract rent to which such institution is entitled from the holdings in respect of which it has applied for annuity, as may be determined by the Government.Explanation. - For the purposes of this sub-rule, the money value of the annual contract rent to which an institution is entitled shall be deemed to be the value specified as such in the application under sub-rule (1).(5)On receipt, of an application under sub-rule (1), the Government shall, it they are satisfied that there are sufficient grounds to believe that the applicant is a religious, charitable or educational institution of a public nature and that the institution has applied for annuity, issue an order in Form No. 34A in favour of the institution.(6)The provisions of sub-rules (5) and (6) Of Rule 68 shall, so lar as may be, apply to an order issued under sub-rule (5) of this rule and to the disbursement of the interim annuity in pursuance of such order.(7)The interim annuity pa id to an institution under this rule shall be adjusted to wards the annuity payable to that institution under the Act, in such manner as may be determined by the Government.(8)Without prejudice to any other mode of recovery, any amount paid under this rule to an institution which is found to be not entitled to annuity under the Act, shall be recoverable from such institution in the same manner as if such amount were an arrear of public revenue due on land
