Section 13(2) in Kerala Conservation of Paddy Land and Wetland Act, 2008
(2)[ Where the decision is to restore the original position of paddy land or wetland, the District Collector may take any action in such manner, as may be prescribed, to dispose clay, sand, earth etc. removed from the paddy land or wetland in the process of such restoration and cause to remit the sums collected to the Fund.] [Inserted by Act No. 41 of 2017, dated 30.12.2017]
