Section 27A(7) in Kerala Conservation of Paddy Land and Wetland Act, 2008
(7)The exemption under sub-section (6) shall be applicable only to owners of un-notified lands as on the date of commencement of this Ordinance:Provided that if the area of the residential building or commercial building exempted under sub-section (6) is subsequently increased by new extension, the exemption under sub-section (6) shall cease to have effect and the owner of the land as on the date of detection of the new extension shall be liable to pay fee as per sub-section (3).
