6C. [ Certain lessees who have made substantial improvements etc. to be deemed tenants. [Inserted by Act No. 27 of 1979, dated 7.7.1979.]
- Notwithstanding anything contained in section 74, or in any contract, or in any judgment, decree or order of any court or other authority, any person in occupation at the commencement of the Kerala Land Reforms (Amendment) Act, 1969, of the land of another person on the basis of a lease deed executed after the 1st day of April, 1964, shall be deemed to be a tenant if-(a)he (including any member of his family) did not own or hold land in excess of four acres in extent on the date of execution of the lease deed; and(b)he or any member of his family has made substantial improvements on the land.Explanation. - For the purposes of this section, improvements shall be deemed to be substantial improvements if the value of such improvements is more than fifty per cent of the value of the land on the date of execution of the lease deed.] [Substituted by Act No. 35 of 1969.]
