Section 27A(9) in Kerala Conservation of Paddy Land and Wetland Act, 2008
(9)Government may, on receipt of a report under sub-section (8), issue permission to reclaim un-notified land for public purpose:Provided that where permission is granted, Government may make necessary modifications to the recommendations of the Revenue Divisional Officer as deemed fit:Provided further that, if the area of such parcel of land where the application is allowed is more than 20.2 ares, ten per cent of such land shall be set apart for water conservancy measures.
