Section 9 in East Kolkata Wetlands (Conservation and Management) Act, 2006
9. Maintenance and preservation of land in East Kolkata wetlands.
—Notwithstanding anything contained in any law for the time being in force, every person holding any land in the East Kolkata wetlands shall maintain and preserve such land in a manner that its area is not diminished, or its character is not changed, or it is not converted for any purpose other than the purpose for which it was settled or previously held, except with the previous sanction of the Authority under section 10.
