Section 24(11A) in Kerala Land Assignment Rules, 1964
(11A)[ That the assignee shall also be liable to pay to the Kerala Land Development Corporation Limited the cost or the proportionate cost as the case may be, of the land development work, if any, executed on the land by the Kerala Land Development Corporation with interest thereon.] [Inserted by SRO 594/76 dated 25-05-1976 published in Kerala Gazette No. 23 dated 08-06-1976.]
