11. [ Sambalapattamdar, sambalachittudar etc, in certain areas to he presumed tenants. [Substituted Act No. 35 of 1969.]
- Where in a document a person is described as a Sambalapattamdar, sambalachittudar or coolipattamdar, in respect of any nilam situate in the Palghat or Trichur District or in the Kuttanad area, or as a gaimakarardar or the holder of a gobrachittu or fazilichittu in respect of any land situate in the taluk of Hosdurg or Kasargode in the Cannanore District, he shall be presumed to be tenant for all purposes of this Act:Provided that such presumption shall be rebutted if it is proved, that the sambalapattamdar, sambalachittudar, coolipattamdar or gaimakaradar or the holder of a gobrachittu or fazilichittu, has not undertaken any risk of cultivation.]
