Section 19(1) in Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Act, 2003
(1)Notwithstanding the expiry of the Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Ordinance, 2001 (16 of 2001) (hereinafter referred to as the said Ordinance),-(a)all ecologically fragile lands vested in the Government under the said Ordinance shall, in so far as it is not inconsistent with the provisions of this Act, be deemed to have been vested under this Act;(b)anything done or deemed to have been done or any action taken or deemed to have been taken under the said Ordinance shall, in so far it is not inconsistent with the provisions of this Act, be deemed to have been done or taken under this Act;
