Section 52(10) in Kerala Land Reforms (Tenancy) Rules, 1970
(10)The lease of land surrendered or abandoned shall, as far as practicable, be made to the categories of persons and in the order of preference mentioned below:-(a)Government Departments requiring land for any public purpose:(b)Local authorities if they require the land for any public purpose:(c)Kudikidappukars in the land surrendered or abandoned;(d)Landless agricultural labourers belonging to the Scheduled Castes or the Scheduled Tribes in the village or adjacent villages;(e)Other landless agricultural labourers In the village or adjacent villages;(f)Cultivators whose holdings do not exceed five acres;(g)Other persons whose annual income does not exceed one thousand and five hundred rupees;Provided that in leasing the lands, preference shall be given to Ex-servicemen belonging to the respective classes over others.
