(1)in respect of tenancies subsisting at the commencement of this Act, no application for resumption shall be made after a period of one year from such commencement ;[Provided that where the landlord is-(i)a minor; or(ii)a person of unsound mind; or(iii)a member of the Armed Forces or a seaman and the ten ant is entitled to fixity of tenure; or(iv)a legal representative of such member or seaman, and such member or seaman was the landlord of the land in respect of which resumption is claimed, the application for resumption may be made within six months from the commencement of the Kerala Land Reforms (Amendment) Act, 1969:Provided further that in case of a landlord referred to in clause (iii) or clause (iv) of the foregoing proviso, the application for resumption may be made after expiry of the said period of six months and before the date notified under Section 72, if such landlord was prevented by sufficient cause from making the application within the said period of six months;] [Inserted by Act No. 35 of 1969.]
