Section 21(a) in Kanyakumari Sreepandaravaka Lands (Abolition and Conversion into Ryotwari) Act, 1964
(a)is entitled to the possession or occupation of any Sreepandaravaka land immediately before the appointed day, but has transferred his right to the possession or occupation thereof or has been temporarily dispossessed or deprived of his right to the occupation thereof; and
