Section 13(4) in Kerala Prevention of Eviction Act, 1966
(4)The tenant to whom any land is let under sub-section (3) shall pay the fair rent thereof directly to the landlord and the Government's liability under sub section (2) with regard to the payment of the rent of that land shall, on and from the date of induction of the tenant on such land, cease.(iii)after section 51, the following sections shall be inserted, namely:-"51A. Abandonment by a tenant. - (1) No landlord shall enter on any land which has been abandoned by a tenant.
