Section 3(1) in Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Act, 2003
(1)Notwithstanding anything contained in any other law for the time being in force, or in any judgement, decree or order of any court or tribunal or in any custom, contract or other documents, with effect from the date of commencement of this Act, the ownership and possession of all ecologically fragile lands held by any person or any other form of right over them, shall stand transferred to and vested in the Government free from all encumbrances and the right, title and interest of the owner or any other person thereon shall stand extinguished form the said date.
