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[Translation in English of "2o1sc@"-1 ~"""'11! wmdhom~ (ro6Tl5oo mcrum)
a!T!Jdh\'i" published under the authority of the Govemor.)
ACT 12 OF 2015
THE KERALA FINANCE (No. 2) ACT, 2015
An Act to give effect to certain financial proposals of the
Gover11ment of Kerala for the Financial Year 2015-2016.
Preamble.-WHEREAS, it is expedient to give effect to certain financial
proposals of the Govemment of Kerala for the financial year 2015-2016;
BE it enacted in the Sixty-sixth Year of the Republic of India as
follows:-
1. Short title and commencement.-( 1) This Act may be called the
Kerala Finance (No. 2) Act, 2015.
(2) It shall be deemed to have come into force on the 1st day of
April, 2015.
2. Amendment of Act 28 of 2008.-In the Kerala Conservation of
Paddy Land and Wet land Act, 2008 (28 of 2008), after section 3, the
following section shall be inserted, namely:-
"3A. Power to regularise the conversion or reclamation of
paddy land made before the commencement of the Act.
Notwithstanding anything contained in this Act or any other Act, rules or
orders for the time being in force or in any judgement, decree or order
of any court, tribunal or other authority, where before the commencement
of this Act, any owner, occupier or the person in custody of any paddy
land had undertaken conversion or reclamation of the said paddy land
otherwise than in accordance with the provisions of any other Act existing
at that time, the Collector may, regularise such conversion or reclamation,
in such manner as may be prescribed, by recovering a fee equal to 25
percent of, the fair value of the said land notified under section 28A of
the Kerala Stamp Act, 1959 (17 of 1959) or the fair value of adjacent
land of similar nature, if the fair value of said land is not notified.".