Section 27A(6) in Kerala Conservation of Paddy Land and Wetland Act, 2008
(6)No permission under this section shall be necessary for constructing a residential building having a maximum area of 120 squafe metres situated in a maximum extent of 4.04 ares of land or a commercial building having a maximum area of 40 square metres situated in a maximum extent of 2.02 ares of land:Provided that the construction of a housing complex or complexes or flats or multi-storied residential complexes shall not come within the meaning of residential building specified in this sub-section:Provided further that this exemption shall be granted only once.
