Section 16(3) in Kerala Land Assignment Rules, 1964
(3)The notice shall be in the form in Appendix V to the rules and shall give a minimum of [fifteen days time] [Substituted by G.O. (P) 285/66/Rev, dated 17-5-1966 published in Kerala Gazette No. 22 dated 31-5-1966.] from the date of its publication for preferring objections, but the Tahsildar may, in his discretion, admit objections received after the expiry of that period.
