Section 10A(3) in Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Act, 2003
(3)On such reference under section (2), the Ecologically Fragile Land Claim Dispute Redressal Committee shall after inspecting the land in dispute furnish a detailed report within six months from the date of receipt of the application to the Principal Chief Conservator of Forests regarding the nature of the land, trees and other vegetation on the land.
