Section 7(iii) in Kerala Land Assignment Rules, 1964
(iii)Third preference. - for small holders who have not been able to resume their lands due to expiry of the time for applying for resumption and whose annual family income does not exceed Rs. [10,000] [Substituted by SRO l142/89 dated 28-6-1989 published in Kerala Gazette No. 45/89 dated 14-11-1989.].
