Section 3 in Kerala Prevention of Eviction Act, 1966
3. Prevention of eviction.
- Notwithstanding anything to the contrary contained in any other law or in any contract, custom or usage or in any judgment, decree or order of court, no person shall evict or attempt to evict a cultivating tenant or holder of a kudiyiruppu or kudikidappukaran. from his holding, kudiyiruppu or kudikidappu if such tenant or holder is a member of any Scheduled Caste or Scheduled Tribe :Provided that nothing in this section shall apply to-(i)lands or buildings or both belonging to or vested in the Government of Kerala or the Government of any other State in India or the Government of India or a local authority or a corporation owned or controlled by the Government of Kerala or the Government of any other State in India or the Government of India ;(ii)any lease of land or building or both granted by the Administrator-General, Official Trustee or Official Receiver.
