(3)[ Notwithstanding anything to the contrary contained in any law, or in any contract, but subject to the provisions of Sub-sections (21, the landlord referred to in clause (i) or clause 60 of Sub-section (2) shall be entitled to apply for the resumption from his tenant of the whole or part of his holding within six months from the commencement of the Kerala Land Reforms (Amendment) Act, 1969 or if such landlord is prevented by sufficient cause from applying for resumption within such period, at any time before the date notified under Section 72.] [Inserted by Act No. 35 of 1969.]
