Section 68A(1) in Kerala Land Reforms (Tenancy) Rules, 1970
(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.
