Section 69(1) in Kerala Land Reforms (Tenancy) Rules, 1970
(1)Where the right, title and interest of a religious, charitable or educational institution of a public nature having interest as an intermediary in respect of a holding, are vested in the Government, and the Government become a tenant holding under the landlord of the intermediary aforesaid, the Government shall be bound to pay such landlord, the rent to which he would have been entitled, had the right, title and interest of the intermediary not vested in the Government.
