Section 24(2) in Kerala Land Assignment Rules, 1964
(2)That the assignee or any member of his/her family or successor in interest shall reside in/cultivate the land and such residence/cultivation shall commence effectively within a period of one year from the date of receipt of patta [x x x] [Omitted by No. 41/70 dated 21-1-1970 published in Kerala Gazette Extraordinary No. 34 dated 21-1-1970.]
