Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 9(8)] [Section 9] [Entire Act] State of Kerala - Subsection Section 9(8)(i) in Kerala Conservation of Paddy Land and Wetland Act, 2008 (i)such reclamation shall not adversely affect the ecological condition and the cultivation in the adjoining paddy land;