Section 2(c) in Kerala Land Assignment Rules, 1964
(c)[ "Assignment" means transfer of land by way of registry and includes a lease and a grant of licence for the use of the land] [Substituted by G.O. (P) 687/67/RD dated 30-12-67 published in Kerala Gazette Extraordinary No. 244 dated 30-12-1967.](cc)[ "encroachment not considered objectionable" means encroachment on government land, which is available for assignment, by a person or family eligible to get land, or registry under these rules] [Inserted by G.O (P) 285/66/RD dated 17-5-1966 published in Kerala Gazette No.22 dated 31-5-1966.],(cd)[ "beneficial enjoyment" means the enjoyment of land for purposes like providing approach road to the assignee's registered holding and protection of his watercourse, standing crops and buildings.] [Substituted by G.O. (P) 687/67/RD dated 30-12-67 published in Kerala Gazette Extraordinary No. 244 dated 30-12-1967.]
