Section 8(4) in Kerala Conservation of Paddy Land and Wetland Act, 2008
(4)The order issued by the Government granting sanction for reclamation of paddy land on receipt of the report of the State Level Committee, shall clearly indicate the survey number and the extent of land in each survey number for which sanction has been accorded, the survey number and the extent of land in which water conservancy measures are to be adopted by the applicant and a sketch of such land indicating the aforementioned details shall be appended to the order.] [Substituted by Act No. 41 of 2017, dated 30.12.2017]
