79. Right of kudikidappukaran to maintain, repair etc., homestead or hut.
- The kudikidappukaran shall have the right to maintain, repair and reconstruct with the same or different materials, but without increasing the plinth area [at the commencement of the Kerala Land Reforms (Amendment) Act,1969, by more than fifty per cent] [Inserted by Act 35 of 1969.], the hut belonging to the person who permitted occupation by the kudikidappukaran, or the homestead, at his own cost.[Explanation. [Added by Act No. 17 of 1972.] - In this Section and in Section 79A, "homestead" includes a dwelling house occupied by a person who is deemed to be a kudikidappukaran under Explanation IIA to clause (25) of Section 2.)]
