38. Tenant's right to avail himself of the provisions of Chapter III in certain cases.
(1)Any tenant whose holding has been granted on melcharth may, when sued for eviction, avail himself of the provisions of Chapter III.(2)No holder of a melcharth can, when suing for eviction, claim possession on grounds (5) and (6) of section 23 or on grounds (4) and (5) of section 25, as the case may be.
