Section 6(1) in Kerala Land Assignment Rules, 1964
(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.].]
