Section 8(2) in Kerala Land Assignment Rules, 1964
(2)The assignee or a member of his family or his successor-in-interest shall reside in the land if it is granted as house site, or shall personally cultivate the same if it is granted for cultivation; and such resides or cultivation, as the case maybe, shall commence effectively within a period of one year, from the date of receipt of the patta or of the provisionals patta in cases where a provisional patta is issued in the first instance:Provided that-(I)in the case of assignment to military personnel or their dependents as the case may be, the assignee may cultivate the land by his own labourer by the labour of any member of his family and with the occasional assistants, if any of hired labour or servants on wages payable in cash or in kind but not in crop share;(II)the military personnel may apply for land anywhere in the State irrespective of the State to which they belong; and in the matter of assignment preference shall be given to persons belong to Kerala;(III)the military personal may lease for cultivation purposes the lands assigned to them whilst they are away on active services.
