Section 10A(7) in Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Act, 2003
(7)No application for settlement of dispute under this section shall be filed after the expiry of six months, as the case may be, from the date of publication of the Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Amendment Act, 2009 or from the date of notification declaring such land as ecologically fragile land under section 3.
