Section 7(1) in Kerala Prevention of Eviction Act, 1966
(1)A cultivating tenant, or a holder of a kudiyiruppu or a kudikidappukaran who has been evicted from his holding, kudiyiruppu or kudikidappu, on or after the 1st April, 1964, in contravention of sub-section (1) of section 6 shall be entitled to restoration of possession of his holding, kudiyiruppu or kudikidappu, as the case may be.
