6. Assignment for house site and for beneficial enjoyment.
(1)The extent of Government land that shall be registered in favour of family as house site shall not exceed [twenty five cents (10 ares)] [Substituted by G.O. (P) 687/67/RD dated 30-12-1967 published inKerala Gazette Extraordinary No. 244 dated 30-12-1967.]. The assignee shall be liable to pay land value for house sites at the rate of [Rs. 200 per acre] [Substituted by SRO 180/75/RD dated 24-02-1975 published in Kerala Gazette Extraordinary No. 103 dated 25-02-1975.] [40.47 ares] [Added by G.O. (P) No. 285/66/RD dated 17-05-1966 published in Kerala Gazette No. 22 dated 31-05-1966.].](2)The extent of Government land that may be granted on registry when the same is indispensable required for the beneficial enjoyment of adjoining registered holding [shall not exceed, in the case of one registered holding twenty-five cents [(10.12 ares)] [Substituted by SRO 180/75/RD dated 24-02-1975 published in Kerala Gazette Extraordinary No. 103 dated 25-02-1975.]].[Note. [Added by G.O. (P) 531/66/Rev. dated 28-09-1966 published in Kerala Gazette No. 40 dated 11-10-1966.] - (1) The authority competent to assign land for beneficial enjoyment shall be the Revenue Divisional Officer. He may pass order of assignment in such cases only after personally satisfying himself that the land is absolutely necessary for that purpose.][xxxx] [Omitted by G.O. (P) 687/67/RD dt 30-12-1967 published in Kerala Gazette Extraordinary No. 244 dated 30-12-1967.](3)[ An assignment under sub-rule (2) shall be subject to the payment of market value of the land at the time of assignment and survey and demarcation charges at the rates specified sub-rule (4) of rule 10 excluding the value of improvements, if any, made by the occupants on the land] [Substituted by S.R.O. No. 180/75 dated 24/02/1975, published in K.G. Extraordinary No. 103 dated 25/02/1975].
