Section 7 in Kerala Government Land Assignment Act, 1960
7. Power to make rules.
(1)The Government may make rules -(a)prescribing the manner in which assignment of land may be made; whether by public auction or otherwise;(b)prescribing the qualifications of persons to whom assignment of lands may be made;(c)prescribing the order of priority for the assignment of land whether by public auction or otherwise;(d)prescribing the authority by which such assignment may be made.(e)prescribing the procedure to be followed in assigning the land;(f)providing for the publication of notifications and service of notices;(g)prescribing the procedure to be followed in the enquiry regarding claims preferred;(h)prescribing the rates at which land may be assigned and tree growths may be valued, and the mode of recovery of the amounts due;(i)providing for the protection of royalties on the land assigned;(j)prescribing the restrictions, limitations and conditions subject to which an assignment can be made in any case or class of cases;(k)providing for appeals from the orders of any authority competent to assign any land;(l)prescribing the time within which appeals may be preferred;(m)regulating the powers of the appellate authority and the procedure to be followed by such authority;(n)providing for revision by the Board of Revenue of any order passed by the prescribed authority, and prescribing the time within which such revisional power may be exercised;(o)regulating the issue of Pattah or other title deed evidencing the assignment;(p)prescribing forms where forms are necessary; and(q)generally for carrying out the purposes of this Act.(2)All rules made under this Act shall be published in the Gazette and thereupon they shall have the force of law.(3)All rules made under this Act shall be laid for not less than fourteen days before the Legislative Assembly, as soon as possible after they are made, and shall be subject to such modifications as the Legislative Assembly may make during the session in which they are so laid or the session immediately following.
