Section 14 in Kerala Conservation of Paddy Land and Wetland Act, 2008
14. Refusal of licence by the Local Authority.
- Notwithstanding anything contained in the Kerala Panchayat Raj Act, 1994 (13 of 1994) or in the Kerala Municipality Act, 1994 (20 of 1994) no Local Authority shall grant any licence or permit under the said Act for carrying out any activity or construction in a paddy land or a wetland [or an unnotified land] [Inserted by Act No. 41 of 2017, dated 30.12.2017] converted or reclaimed in contravention of the provisions of this Act.
