Section 13(a) in Kerala Land Assignment Rules, 1964
(a)Lease of land for agricultural purposes to families of Scheduled Castes or Tribes [xxxx] [Omitted by G.O. (P) 275/66/Rev. dated 17-5-1966 published inKerala Gazette No. 26 dated 31-5-1966.] and landless and indigent families belonging to other communities.
