Section 27C in Kerala Conservation of Paddy Land and Wetland Act, 2008
27C. Changes in records.
(1)Notwithstanding anything contained in any other law for the lime being in force or in any judgement, decree or order of any Court, Tribunal or any other Authority, wherever a part of a survey number or subdivision is permitted to be converted under Sections 8, 9,10 or 27Aof this Act, a new subdivision shall be created for the extent for which such orders for conversion are issued.(2)Where the paddy land or un-notified land is duly converted as per the provisions of this Act, the Tahsildar shall reassess the land tax under Section 6A of the Kerala Land Tax Act 1961 (13 of 1961) and make necessary entries in revenue records relating to such lands,(3)Where such changes are recorded in revenue records, the number and date of the order and the authority granting sanction, the survey number of the lands for which sanction has been accorded, extent of the land in each survey number for which sanction has been accorded and the revised land tax shall be clearly recorded ensuring that the old entries are legible.(4)Tahsildar shall conduct periodical checks to ensure that changes in revenue records are in accordance with sub-section (3).(5)No attempt shall be made to alter or change or modify the revenue records relating so the paddy land or wetland or unnotified land otherwise than in accordance with sub-section (3).
