Section 11(17) in The Kerala Buildings (Lease and Rent control) Act, 1965
(17)Notwithstanding anything contained in this section a tenant who has been in continuous occupation of a building from 1st April 1940 as a tenant, shall not be liable to be evicted for bona fide occupation of the landlord or of the occupation by any member of his family dependent on him, provided that a landlord of a residential building shall be entitled to evict such a tenant of that building if the landlord has been living in a place outside the city, town or village in which the building is situated for a period of not less than five years before he makes an application to the Rent Control Court for being put in possession of the building, and requires the building bona fide for his own permanent residence or for the permanent residence of any member of his family or the landlord is in dire need of a place for residence and has none of his own.Explanation. - In computing the period of continuous occupation from 1st April 1949, the period, if any, during which the landlord was residing outside the city, town or village in which the building is situated shall be excluded.
