Section 6(4) in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act (Kerala) Rules, 2014
(4)A consent once granted by a Panchayat or other Local Self Government Institution for acquiring land in a Scheduled Area cannot be revoked and will be valid and binding till the acquisition is completed or the scheme of the acquisition expires or is revoked in accordance with the provisions of the Act.
