Section 9(9) in Kerala Conservation of Paddy Land and Wetland Act, 2008
(9)[ The order issued by the District Level Authorized Committee under subsection (5) or the District Collector under sub-section (7) shall clearly indicate the survey number and the extent of the land in each survey number for which sanction has been accorded and a sketch of such land indicating the aforementioned details shall be appended to the order.] [Inserted by Act No. 41 of 2017, dated 30.12.2017]
