Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16] [Entire Act] State of Kerala - Subsection Section 16(3E) in Kerala Conservation of Paddy Land and Wetland Act, 2008 (3E)If the holder of the paddy land denies permission, the Committee shall refer the matter to the Revenue Divisional Officer.
