Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(2) in Kerala Land Assignment Rules, 1964

(2)In cases other than those falling under sub-rule (1), the assignee, on registry, shall be liable to pay the land value at the following rates:-
Dry land - [Rs. 1000 (Rupees One thousand only) per acre/40.47 ares).] [Substituted for the figure 'Rs. 500 (Rupees five hundred only)' by Notification No. G.O. (P) No. 223/92/RD dated 28/04/1992, published in K.G. Extraordinary No. 508 dated 30/04/1992 as S.R.O. No. 502/92.]
Wet land (including lands reclaimed from rivers,canals, only) backwaters, or the sea) [Rs. 1000 (Rupees One thousand per acre/40.47ares] [Substituted for the figure 'Rs. 500 (Rupees five hundred only)' by Notification No. G.O. (P) No. 223/92/RD dated 28/04/1992, published in K.G. Extraordinary No. 508 dated 30/04/1992 as S.R.O. No. 502/92.]
Grass land including waste [Rs. 200 (Rupees two hundred lands only) peracre/40.47ares] [Substituted for the figure 'Rs. 100 (Rupees one hundred only) per acre/40.47 area' by Notification No. G.O. (P) No. 223/92/RD dated 28/04/1992, published in K.G. Extraordinary No. 508 dated 30/04/1992 as S.R.O. No. 502/92.]
The assignee shall also be liable to pay the value of the trees, plants and vines if any, specified in Parts A and B of Appendix III to these rules standing on the land [at the time of assignment] [Inserted by S.R.O. No. 41/70 dated 21/01/1970, published in K.G. Extraordinary No. 34 dated 21/01/1970] at such rates as may by order, be specified by the Government and subject to the following conditions:-
(a)[ No value shall be charged in respect of trees the girth of which is 90 c.m. or less at breast height] [Substituted by SRO 281/70 dated 9-7-1970 published in Kerala Gazette Extraordinary No. 201 dated 9-7-1970.].
(b)[ If the assignee was already in occupation of the land and he or his predecessor in occupation has planted trees etc. thereon, no tree value shall be charged in respect of such of those trees etc., planted by him or his predecessor in occupation as are specified in Part B of Appendix III to these rules] [Substituted by SRO 281/70 dated 9-7-1970 published in Kerala Gazette Extraordinary No. 201 dated 9-7-1970.],
(c)If the assignee is not agreeable to pay the tree value as specified in clause (a), in respect of trees specified in Part A of Appendix III, to the Tahsildar shall dispose of, in public auction, the trees growth [which is not allowed free to the assignee under that clause] [Inserted by SRO 180/75 dated 24-2-1975 published in Kerala Gazette Extraordinary No. 103 dated 25-2-1975.].