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[Cites 0, Cited by 0] [Section 27A] [Entire Act]

State of Kerala - Subsection

Section 27A(5) in Kerala Conservation of Paddy Land and Wetland Act, 2008

(5)No permission under this section shall be necessary where the purpose for which the un-notified land is converted or attempted to be converted or utilized or attempted to be utilized is for paddy cultivation.