(1)No holder of any land, which has been under cultivation with any food crop for a continuous period of three years immediately before the commencement of this Order, shall convert or attempt to convert or utilise or attempt to utilise such land for the cultivation of any other food crop or for any other purpose except under and in accordance with the terms of a written permission given by the Collector.[Explanation. - For the purpose of this sub-clause and sub-clause (2) removal of tree-growth, whether partial or total, on any land cultivated with cardamom shall be deemed to be an attempt to convert or utilise such land for a purpose other than cultivation of cardamom.] [Added by S R. O No 293177 dt 01/04/1877, published in K. G. Ext No 210 dt 06/04/1977.]
