(28)(a)"Ulkudi" means a hut in any portion of a land [xxx] [The words 'outside Fort Cochin ' were omitted by clause 3 of, and the Schedule to, the Madras Adaptation of Laws Order, 1957.] in the occupation of a person who has been permitted by the person entitled to possession of such land to occupy the hut and who otherwise has no interest in such land;(b)"Protected Ulkudi" means an ulkudi which has been in the continuous occupation of the holder or of any member of his tarwad, tavazhi, illom, kutumba, kavaru or family for not less than one year.Explanation. - Any interruption of the continuity of possession of an ulkudi that has taken place after 28th March 1953 and before the Malabar Tenancy (Amendment) Act, 1954 ([Tamil Nadu] [Substituted for the word 'Madras ' by Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act VII of 1954), comes into force shall be, deemed not to have taken place .(c)[xxx] [This sub-clause was omitted by the Madras Adaptation of Laws Order, 1957.]
