Land tax reassessment under Section 27C(2) applies to paddy land reclaimed for residential purposes under Section 9.

The Respondent (original writ petitioner) owned land classified as "paddy land" in revenue records.

In 2012, he obtained an order under Section 9 of the Kerala Conservation of Paddy Land and Wetland Act, 2008 ("Paddy Land Act"), permitting him to reclaim the land to construct a residential building.

After the 2017 amendment introducing Sections 27A to 27C, the Respondent applied under Section 27C(2) for reassessment of land tax and a change in category in revenue records.

The High Court previously directed the Tahsildar (Land Records) to consider this application.

Following reassessment, the property description remained "Nilam" (paddy land) in tax receipts, leading to contempt proceedings.

The State filed this Review Petition, contending that: (i) the Respondent was ineligible for Section 9 benefits as he purchased the land post-2008; and (ii) Section 27C(2) reassessment applies only to Section 27A conversions (unnotified land), not Section 9 reclamations (paddy land).

The court applied Section 27C of the Paddy Land Act, which mandates the Tahsildar to reassess land tax under Section 6A of the Kerala Land Tax Act, 1961, when land is "duly converted as per the provisions of this Act".

It interpreted "reclamation" under Section 2(xv) to include "conversion" as defined in Section 2(iii).

The Court relied on The Tahsildar & Anr v. Renjith George (Civil Appeal No. 14732/2024), which established that the Act treats "paddy land" and "unnotified land" at par for conversion purposes.

It further invoked the principle from Sonia Bhatia v. State of U.P. [(1981) 2 SCC 585] that the legislature does not waste words and every term must be given significance.

The Court rejected the State's restrictive interpretation of Section 27C(2).

It noted that while Section 27C(1) explicitly references Sections 8, 9, 10, and 27A, Section 27C(2) uses the phrase "paddy land or unnotified land".

If the legislature intended to limit reassessment to Section 27A (which deals only with unnotified land), the term "paddy land" in sub-section (2) would be redundant.

Regarding the terminology, the Court found that "reclamation" under Section 9 is effectively an irreversible "conversion" as defined in Section 2, and the statute uses these terms interchangeably in Section 27C(1).

On the State's challenge to the Respondent's eligibility (based on the purchase date), the Court held that since the 2012 permission was acted upon and construction completed, it cannot be revisited a decade later in a review petition, especially since the order was never previously challenged or set aside.

The Court clarified that once a property is reclaimed via the legal procedure under Section 9, the owner is entitled to the same reassessment and record-updating benefits as those under Section 27A. The Tahsildar (Land Records) is the proper authority to effect these changes in the revenue records.