Section 16(3) in Kerala Conservation of Paddy Land and Wetland Act, 2008
(3)If the holder of the paddy land grants permission to cultivate the said paddy land, the Committee may execute an agreement between the Panchayat and the holder of the paddy land, in such form and subject to such conditions as may be prescribed, entrusting the said paddy land to the Panchayat either to cultivate or to [get it cultivated for a period not exceeding two years at a time.] [Substituted 'get it cultivated for a fixed period' by Act No. 41 of 2017, dated 30.12.2017]
