Section 3 in Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Act, 2003
3. Ecologically fragile land to vest in Government.
(1)Notwithstanding anything contained in any other law for the time being in force, or in any judgement, decree or order of any court or tribunal or in any custom, contract or other documents, with effect from the date of commencement of this Act, the ownership and possession of all ecologically fragile lands held by any person or any other form of right over them, shall stand transferred to and vested in the Government free from all encumbrances and the right, title and interest of the owner or any other person thereon shall stand extinguished form the said date.(2)The lands vested in the Government under sub-section (1) shall be notified in the Gazette and the owner shall be informed in writing by the custodian and the notification shall be placed before the Advisory committee constituted under section 15 for perusal.
