Section 6(2) in Kerala Land Assignment Rules, 1964
(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.]
