Section 16(5) in Kerala Conservation of Paddy Land and Wetland Act, 2008
(5)[ While entrusting the right to cultivate the said paddy land under sub-section (4), otherwise than by auction, the following order of priority of agencies shall be followed, namely:-(i)Padasekhara Samithis or Joint Farmers Societies;(ii)Self Help Groups;(iii)the Kudumbasree Units functioning in the Village Panchayat/Municipality/Corporation where the paddy land is situated;(iv)any other person:Provided that where such right is entrusted through an auction, any of the agencies specified above may participate in such auction.] [Substituted by Act No. 41 of 2017, dated 30.12.2017]
