Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(4) in Kerala Conservation of Paddy Land and Wetland Act, 2008

(4)Government may, in case of non-receipt of report from the State Level Committee within the time specified in sub-section (3) of Section 8, call for a report from such other authority as may be prescribed, and proceed to make an order in writing for grant or refusal of exemption.