Section 16(6) in Kerala Conservation of Paddy Land and Wetland Act, 2008
(6)The [agency entrusted with the right] [Substituted 'person getting the right' by Act No. 41 of 2017, dated 30.12.2017] to cultivate the said paddy land under sub-sections (4) and (5) while returning the said paddy land shall neither cause any changes in the structure of the land making it unsuitable for cultivation nor convert or reclaim the same.
