- Nothing contained in these rules shall apply to or affect,-(i)lands situated within the limits of a corporation, Municipality or Cantonment or within such other areas as Government may, byorder specify;(ii)assignment of Government lands made for the specific purpose of cultivating Tea, Coffee, Rubber, Cinchona and Cardamom;(iii)assignment of Government lands under any special rules other than Kuthakapattom Rules of 1947 whether already made or to bemade in respect of lands reserved for allotment under such rules;(iv)Government lands held under special tenures like Kandukrishi, Viruthi, etc;(v)Government land held under any special agreement with the Government;(vi)[ Government lands which stand transferred to and vested in the Panchayats under the Kerala Panchayats Act, 1960 (32 of I960)] [Inserted by G.O. (P) 687/67/RD dated 30-12-67 published in Kerala Gazette Extraordinary No. 244 dated 30-12-1967.].
