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[Cites 0, Cited by 1] [Section 12] [Entire Act]

State of Kerala - Subsection

Section 12(5) in Kerala Conservation of Paddy Land and Wetland Act, 2008

(5)If an officer authorised under sub-section (1), fails to take action on the basis of the report regarding the violation of the Act submitted by the reporting officer under section 7, he deemed to have committed an offence punishable under section 23.