(3)[ Notwithstanding anything contained in Sub-sections (1) and (2). where the total extent of land held by a person, either as owner or as tenant, is less than one acre and there is a kudikidappu on any land held by him, he may, if he requires the land occupied by such kudikidappu for constructing a building for his own residence: apply to the Government for the acquisition of land to which the kudikidappu may he shifted:] [Substituted by Act No. 35 of 1969.]Provided that, after the expiry of a period of two years from the commencement of the Kerala Land Reforms (Amendment) Act, 1969, an application shall not be made under this Sub-section except with the consent of the kudikidappukaran.Explanation. - For the purposes of this Sub-section,-(a)the total extent of land held by a person shall he computed as on the 1st day of July 1969;(b)in calculating the total extent of land held by a person who is a member of.a family, the extent of land held by any member of his family or jointly by some or all of the members of such family shall also be taken into consideration.
