Section 4(4) in Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Act, 2003
(4)With effect from the date of declaration of any land as ecologically fragile land under sub-section (1), the ownership and possession of the land or any other form of right over it, shall subject to the provisions of this Act, stand transferred to and vested in the Government free form all encumbrance and the right, title and interest of the owner or any other person thereon shall stand extinguished from the said date.
