Section 24(11) in Kerala Land Assignment Rules, 1964
(11)That the assignee shall be liable to pay land value at the rate prescribed in Rule 10 of the Kerala Land Assignment Rules, 1964 and as shown in the schedule.The assignee shall also be liable to pay the value of trees, plants or vines if any, specified in parts A and B of Appendix III attached to the Land Assignment Rules standing on the land [at the time of assignment] [Inserted by S.RO. 696/74 dt, 23-08-1974 published in Kerala Gazette No.39 dated 24-09-1974.], at such rates as may be specified by Government.
