Section 17 in Kerala Conservation of Paddy Land and Wetland Act, 2008
17. Eviction of Person to whom the right has been entrusted in certain cases.
- The person entrusted with the right to cultivate a paddy land shall have no right whatsoever, except to cultivate the same with paddy or such other crop as provided in this Act, and to take the proceeds thereof and after the expiry of the period for which such right has been accrued or after the termination of such right, as the case may be, he shall be liable to be summarily evicted, if he continues in possession of such paddy land after such expiry or termination.
