Section 10A(1) in Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Act, 2003
(1)Notwithstanding anything contained in section 10, if any owner of the land which has been notified under section 3 and having an extent of not more than two hectares as on 2nd day of June, 2000 has any dispute as to whether such land is an ecologically fragile land or not, may file an application before the Principal Chief Conservator of Forests for the settlement of such dispute:Provided that no dispute in respect of any land which was already been decided by the Tribunal under section 10 shall be re-opened under sub-section (1).
