Section 14(2) in Kerala Land Assignment Rules, 1964
(2)Leases, under clause (b) of Rule 13, shall, subject to the provisions of rule 16. be granted by the Tahsildar for periods not exceeding two years at a time and up to a maximum of 50 cents [20.23ares] [Added by G.O. (P) 285/66/Rev, dated 17-5-1966 published in Kerala Gazette No. 22 dated 31-5-1966.] in each case.
