Section 16(7) in Kerala Conservation of Paddy Land and Wetland Act, 2008
(7)[ The agency entrusted with the right to cultivate the paddy land under subsection (4) shall, wherever the holder of the paddy land grants permission to cultivate the said paddy land, pay in advance, the remuneration as per the agreement, to the holder of the paddy land and such sum shall form part of the cost of cultivation.] [Substituted by Act No. 41 of 2017, dated 30.12.2017]
