Section 10(1) in Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Act, 2003
(1)Where any dispute arises as to whether,-(a)any land is an ecologically fragile land or not; or(b)any ecologically fragile land or portion thereof has vested in the Government or not; or(c)the compensation determined under section 8 is insufficient or not, the person who claims that the land is not an ecologically fragile and or that the ecologically fragile land has not vested in the Government, or that the compensation is not sufficient, may, within five years from the date of commencement of this Act or within six months from the date of the notification under sub-section (1) of section 4 declaring the land to be an ecologically fragile land or the date of communication of compensation under section 8, as the case may be, or within such time as the Government may notify in this behalf, apply to the Tribunal for settlement of the dispute.
