Section 2(xiv) in Kerala Conservation of Paddy Land and Wetland Act, 2008
(xiv)"public purpose" means purposes [for the schemes and projects] [Substituted 'for the schemes' by Act No. 41 of 2017, dated 30.12.2017] undertaken or financed by the Centre State Governments, Government-Quasi-Government Institutions, Local Self Government Institutions, [statutory bodies or other schemes and projects] [Substituted 'Statutory Bodies and other schemes' by Act No. 41 of 2017, dated 30.12.2017] as may be specified by the Government from time to time;
