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[Cites 0, Cited by 3] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(xv) in Kerala Conservation of Paddy Land and Wetland Act, 2008

(xv)"reclamation" means such act or series of acts whereby a paddy land or a wetland as defined in this Act is converted irreversibly and in such a manner that it cannot be reverted back to the original condition by ordinary means;