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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(3)(iB) in Kerala Conservation of Paddy Land and Wetland Act, 2008

(iB)the Committee shall not recommend or report under item (i) and (iA) of subsection (3) unless the application is accompanied by a sketch of the land proposed to be reclaimed, duly prepared by a qualified surveyor or Village Officer, indicating the extent of land in each survey number for which sanction for filling up the paddy land has been sought;]