6B. Certain mortgagees in areas to which Malabar Tenancy Act ex-tended to be deemed tenants.
- Notwithstanding anything to the contrary contained in any law, or in any contract, custom or usage, or in any judgment, decree or order of court, a mortgagee with possession of immovable property at the commencement of the Kerala Land Re-forms (Amendment) Act, 1969, in any area in the State to which the Malabar Tenancy Act, 1929, extended, shall be deemed to be a tenant, if:(a)he was holding such property in consideration of payment of customary dues, or any amount specified as michavaram in the document evidencing the transaction; or(b)there is a provision in such document for renewal on the expiry of a specified period.]
