Section 5(1) in Kerala Land Assignment Rules, 1964
(1)The extent of land that shall be registered in favour of a single family for personal cultivation by members of the family shall not ordinarily exceed-(a)in the case of unoccupied lands, not more than one acre of land whether wet or dry, in the plains and not more than one acre of wet land or three acres of dry land in hilly tracts;(b)in the case of lands held on lease whether current or time expired or by way of encroachment not considered objectionable,-(i)where there are no valuable improvements effected on the land by the occupant, not more than one acre of land, whether wet or dry, in the plains and not more than one acre or wet land or three acres of dry land in hilly tracts;(ii)where there are valuable improvements effected on the land by the occupant, not more than [two acres of land wet or dry] [Substituted by G.O. (P) 331/68/RD dated 21-6-1968 published in Kerala Gazette Extraordinary No. 137 dated 22-6-1968.] in the plains and not more than two acres of wet land or four acres of dry land in hilly tracts;Note. - In the case of occupied lands and lands held on lease, whether current or time expired, or by way of encroachment not considered objectionable, where the occupant has not effected valuable improvements on the lands, one acre of wet land in the plains shall be deemed to be equivalent to one acre of dry land, and one acre of wet land in the hilly tracts shall be deemed to be equivalent to three acres of dry lands; and in the cases of lands held on lease whether current or time expired or by way of encroachments not considered objectionable where the occupant has effected valuable improvements on the lands, [one acre of wet land in the plains shall be deemed to be equivalent to one acre of dry land and one acre of wet land in the hilly tracts shall be deemed to be equivalent to two acres of dry land] [Substituted by G.O. (P) 331 /68/RD dated 21- 6-1068 published in Kerala Gazette Extraordinary No. 137 dated 22-06-1968.].
