(7)that, at the end of an agricultural year, the landlord being the trustee of a temple, mosque, church or other place of public religious worship and holding the land in trust for the purposes thereof, needs the holding for the extension of the temple, mosque, church or other place and the Collector certifies that the holding is so needed:Provided that in cases falling under clause (4), clause (6) or clause (7) where only a part of the holding has been encroached upon or is needed, as the case may be, the eviction shall be from such part of the holding only:Provided further that-(i)no tenant shall be evicted on the ground specified in clause (5) or clause (6) by any sthani or by the trustee of any temple, mosque, church or other place of public religious worship or, of any other public, religious or charitable institution or endowment;(ii)nothing contained in clauses (5) to (7) shall apply to the holding or that portion of the holding which consists of a kudiyiruppu [or a protected ulkudi] [Substituted for the words 'a protected ulkudi or a kudikidappu ' by clause 3 of, and the Schedule to the Madras Adaptation of Laws Order, 1957.];(iii)no person whose right to evict arises under an instrument of transfer inter vivos shall be entitled to sue for eviction on the ground specified in clause (5) or clause (6) until the expiry of two years from the date of the instrument.Explanation. - In that case of a landlord governed by a law other than the Marumakkattayam law or the Aliyasantana law', the wife or husband and the father, mother and children of the landlord shall be deemed to be members of the landlord's family having a proprietary and beneficial interest in the holding.
