- Application for lease or licence of land shall be made to the Tahsildar in the form in the Appendix IV to these Rules. Each application shall bear court fee stamp of the value of 75p.[Note. - Applicants belonging to scheduled Castes and Tribes and serving military personnel shall be exempt from affixing stamp on their applications.] [Substituted by G.O. (P) 285/66/Rev, dated 17-5-1966 published in Kerala Gazette No. 22 dated 31-5-1966.](2)On receipt of the applications, the Tahsildar shall, after conducting such preliminary enquiry as may be deemed necessary, publish a notice under his signature inviting objections, in writing from interested per sons to the lease or licence of the lands to which the applications relate.(3)The notice shall be in the form in Appendix V to the rules and shall give a minimum of [fifteen days time] [Substituted by G.O. (P) 285/66/Rev, dated 17-5-1966 published in Kerala Gazette No. 22 dated 31-5-1966.] from the date of its publication for preferring objections, but the Tahsildar may, in his discretion, admit objections received after the expiry of that period.(4)[ The Notice shall be published by affixture in a conspicuous place in the land concerned and also in the village, Panchayats and Taluk offices and, such publication shall be deemed to be legal and sufficient for purposes of these rules.] [Substituted by G.O. (P) 285/66/Rev, dated 17-5-1966 published in Kerala Gazette No. 22 dated 31-5-1966.](5)The objections or representations if any, preferred in response to the notice, shall be duly enquired into by the Tahsildar. In cases where the Tahsildar is himself competent to finally dispose of the applications, he shall take into consideration the objections and representations. In other cases, he shall submit the applications and all the records together with his own recommendation and giving full reasons therefor, to the competent authority,
