Section 68B in Kerala Land Reforms (Tenancy) Rules, 1970
68B. [ Revision of annuity. [Inserted by G.O.(P) No. 12/2009/RD.dated 6.1.2009 in K.G. Extraordinary No. 65 dated 8.1.2009.]
(1)A religious, charitable or educational institution of a public nature receiving annuity under Section 66 may apply to the Land Tribunal, in whose jurisdiction such institution is situated, for revision of annuity under Section 67A,(2)An application for revision of annuity under sub-rule (1) Shall be in Form 27B.(3)On receipt of an application under sub-rule (1), the Land Tribunal, shall make due verification in respect of each application and shall forward the application to Land Board, together with their remarks.(4)On receipt of the application under sub-rule (3). the Land Board shall consider it and forward the eligible ones to the Government for revision, specifying the amount to be sanctioned as revised annuity. If the annuity under Section 66 for any previous years, after the commencement of the Kerala Land Reforms (Amendment) Act, 2005 (1 of 2006), has been paid before the dale of application for revision of annuity, the amount in short of the revised annuity shall also be specified.(5)All eligible applications under sub-rule (3) shall be forwarded to the Land Board within three months from the dale of its receipt and the Land Board shall forward all eligible applications to the Government within three months from the date of its receipt.(6)Notwithstanding anything contained in the foregoing provisions, in no case, where only, interim annuity has been ordered to the religious, charitable or educational institution of a public nature, the applications shall be forwarded to the Government. In cases, where only interim annuity has been ordered, the Land Board, shat! decide the annuity payable to such institution in accordance with Section 66 and the rule made thereunder in the first instance and then forward the application to the Government.]Rent payable by Government when intermediary's rights vest in them
