(4)Where in the case of a holding or part of a holding, the land owner or an intermediary is a minor or a person of unsound minor a member of the Armed Forces or a seaman or a legal representative of any such member or seaman, or a small holder, the not, title sand interest of the landowner and intermediaries, if any, in respect of such holding or part of a holding shall vest in the Government:-(a)on the expiry of six month, from the commencement of the Kerala Land Reforms (Amendment) Act, 1969, or on the date notified under Sub-section (1), whichever is later, in cases where no application for resumption of the holding or part of the holding has peen preferred;(b)in any case where application for resumption has been preferred, on the date on which the order rejecting such application either in part or in full, has become final or or, the date notified under Sub-section (1), whichever is later.
