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[Cites 0, Cited by 3] [Section 27A] [Entire Act]

State of Kerala - Subsection

Section 27A(11) in Kerala Conservation of Paddy Land and Wetland Act, 2008

(11)The Revenue Divisional Officer may, either suo moto or on the application of any aggrieved party, cancel any order issued under sub-section (2) if the conditions specified in the order issued therein are not complied by the applicant, either fully or partially.