Section 7A(6) in Kerala Land Assignment Rules, 1964
(6)Persons who have purchased warg lands from Kumkidars who had applied for assignment before the 6th December 1968 will also be eligible for assignment under these rules subject to the condition that land value at market rate prevailing at the time of assignment shall be payable by such assignees.Note. - Market value at the prevailing rate shall be exclusive of the improvements, if any, made by the occupants of the land]
