Section 5(1) in Kerala Prevention of Eviction Act, 1966
(1)Any cultivating tenant or holder of a kudiyiruppu or kudikidappukaran, who is a member of any Scheduled Caste or Scheduled Tribe and who has been, evicted from his holding, kudiyiruppu or kudikidappu, on or after the 1st April, 1964, shall be entitled to restoration of possession of his holding, kudiyiruppu or kudikidappu, as the case may be.
