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[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(4)(ii) in Kerala Conservation of Paddy Land and Wetland Act, 2008

(ii)to make alternate arrangements under section 16 where a paddy land is left fallow without taking steps in spite of the instructions given by the Committee under item (iv) of subsection (3);