Section 9(8) in Kerala Conservation of Paddy Land and Wetland Act, 2008
(8)Notwithstanding anything contained in sub-section (1), no application shall be considered by the District Level Authorised Committee, unless the Local Level Monitoring Committee has recommended that -(i)such reclamation shall not adversely affect the ecological condition and the cultivation in the adjoining paddy land;(ii)the owner of the paddy land or his family do not own a suitable land for this purpose in the District;(iii)the building to be constructed is for his own purpose; and(iv)such paddy land is not situated surrounded by other paddy land.
