(3)Where any decree or order has been passed in (avow of landlord before the commencement of the Kerala Land Reforms (Amendment) Act, 1969, by any Court or Land Tribunal for the recovery of arrears of rent accrued due prior to the 1 day of May, 1968, such decree or order shall be enforceable only to the extent of the amount due to such landlord under Sub-section (1); and to determine such amount, any of the parties to the decree or order may apply to the Court or the Land Tribunal, as the case may be, which passed the decree or order, to amend such decree or order in accordance with the provisions of Sub-section (1).
