(1)Notwithstanding anything to the contrary contained in any law, or in any judgement, decree or order of court, where any holding has been sold after the 1st day of April, 1964, and before the commencement of the Kerala Land Reforms (Amendment) Act 1969, for recovery of damages for committing waste on the holding, but the tenant has not been dispossessed, such tenant may, within six months from such commencement, deposit in court an amount equal to the purchase money together with interest at the rate of six per cent per annum and apply to the court for selling aside the sale.
