Section 10(1) in Kerala Land Assignment Rules, 1964
(1)For the assignment of lands under [clause (ii)] [Substituted G.O. (P) 285/66/Rev. dated 17-05-1966 published in Kerala Gazette No. 22 dated 31-5-1966.] of the proviso to sub-rule (3) of rule 5, for the land in excess of the limit specified in clause (ii) of the said proviso, the assignee shall be liable to pay-(i)the value of the land, where the land is held on lease, whether current or time expired; and(ii)one-and-a half times of the value of the land, where the land is held by way of encroachment.Explanation. - (i) For purpose of this sub-rule "value of the land" shall mean the value of the land without improvements effected by the lessee or the encroacher, as the case may be;(ii)in determine the value of the land for the purposes of this sub-rule, the District Collector shall have due regard to the value of similar lands without improvements situated in similar locality.
