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[Cites 0, Cited by 461] [Section 5(4)] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(4)(i) in Kerala Conservation of Paddy Land and Wetland Act, 2008

(i)to prepare the data-bank with the details of the cultivable paddy land and wetland, within the area of jurisdiction of the Committee, with the help of the map prepared or to be prepared by the State Land Use Board or Centre State Science and Technology Institutions on the basis of satellite pictures by incorporating the survey numbers and extent in the data-bank and get it notified by the concerned Panchayat/Municipality/Corporation, in such manner as may be prescribed, and exhibit the same for the information of the public, in the respective Panchayat/Municipality/Corporation Office and in the Village Office/Officers;