Section 11(12) in The Kerala Buildings (Lease and Rent control) Act, 1965
(12)Where a landlord who has obtained possession of a building in pursuance of an order under sub-section (3) does not occupy it without reasonable cause within one month of the date of obtaining possession, or having so occupied it, vacates it without reasonable cause within six months of such date, the tenant who has been evicted may apply to the Rent Control Court for an order directing that he shall be restored to possession of the building, and Court shall make an order according notwithstanding anything contained in section 4.
