Section 10A(5) in Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Act, 2003
(5)If the decision under sub-section (4) is that any land or portion thereof is an ecologically fragile land, the Tribunal shall at the option exercised by the applicant, within such time as may be prescribed, continue the proceedings suspended temporarily under sub-section (2) in respect of such land.
