(1)Notwithstanding anything to the contrary contained in any law or in any con-tract, custom or usage, or in any judgment, decree or order of court, a mortgagee with possession of immovable property situate in Cochin shall be deemed to be a tenant, if:(a)the property comprised in the mortgage consists of agricultural land;(b)he or his predecessor-in-interest was holding the property comprised in the mortgage as verumpattamdar on or after the first day of Chingam, 1111; and(c)the verumpattam was terminated after the first day of Chingam, 1111 and before the commencement of this Act, but he or his predecessor-in-interest continued in possession of the property without interruption, as mortgagee with possession from the date of such termination till commencement of this Act.
