Section 10B(1) in Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Act, 2003
(1)The Government may, by notification in the Gazette constitute committees in each forest division by name "The Ecologically Fragile Land Claim Dispute Redressal Committee" as soon as may be after the commencement of the Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Amendment Act, 2009 for the settlement of disputes under section 10A.
