Section 4 in Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Act, 2003
4. Power to declare ecologically fragile land.
(1)The Government shall have power to declare, by notification in the Gazette, any land to be ecologically fragile land on the recommendation of the Advisory Committee appointed for the purpose under section 15 of this Act.(2)No declaration under sub-section (1) shall be made without giving the owner a notice of thirty days for being heard.(3)No person shall change the legal or physical status or ownership of the land proposed to be declared as an ecologically fragile land after the notice issued under subsection (2).(4)With effect from the date of declaration of any land as ecologically fragile land under sub-section (1), the ownership and possession of the land or any other form of right over it, shall subject to the provisions of this Act, stand transferred to and vested in the Government free form all encumbrance and the right, title and interest of the owner or any other person thereon shall stand extinguished from the said date.
