Section 11(3) in Kerala Land Assignment Rules, 1964
(3)After setting apart the lands required for future Government or public purposes, as stated in sub-rule (2),25 per cent of the land available for assignment in each village shall be reserved for assignment to members of the Scheduled Castes and Tribes [and ten per cent of such land shall be reserved for assignment to Ex-service men] [Inserted by SRO 73/72 dated 14-02-1972 published in Kerala Gazette Extraordinary No. 109 dated 15-02-1972.]:Provided that-(i)if, in any village, the lands available for assignment under these rules are already occupied either under leases (current or time expired) or by way of encroachment and the occupants there of are entitled to assignment of lands under these rules, only the balance area, if any, that will be available after such assignment shall be reserved as aforesaid;(iii)in the assignment of lands for house sites in sea coast villages, priority shall be given to landless fishermen in respect of lands which are situated beyond [one hundred feet] [Substituted by G.O. (P) 687/67/RD dated 30-12-1967 published in Kerala Gazette Extraordinary No. 244 dated 30-12-1967.] but within four furlongs from the high water mark of the sea, if the lands are not already in the occupation of other persons who are entitled to get the lands assigned under these rules; [xxxx] [Omitted by SRO 73/72 dated 14-2-1972 published in Kerala Gazette Extraordinary No. 109 dated 15-2-1972.]
