Section 16(4) in Kerala Conservation of Paddy Land and Wetland Act, 2008
(4)[ If the Panchayat/Municipality/Corporation is not directly cultivating the paddy land entrusted to it under sub-section (3) or (3D) or (3G), it may make an order not inconsistent with the conditions of the agreement executed under sub-section (3), wherever applicable, entrusting the right to cultivate the said paddy land by auction or otherwise, for a maximum period of two years at a time and make arrangement for the same.] [Substituted by Act No. 41 of 2017, dated 30.12.2017]
