Section 19(3) in Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Act, 2003
(3)Notwithstanding anything contained in the said Ordinance or in any judgement, decree or order of any court,-(a)no land other than the ecologically fragile land as defined in this Act, whether notified under sub-section (3) of section 3 of the said Ordinance or not, shall be deemed to have vested or ever to have been vested in Government; and(b)every notification issued in respect of any land under sub-section (3) of section 3 of the said Ordinance shall be scrutinized by the custodian suo motu or on an application made by the owner or any person having the right of possession or enjoyment of such land and if necessary, such notification shall be revised and issued in accordance with the provisions of this Act.
