Section 13(2) in Kerala Prevention of Eviction Act, 1966
(2)section 51 shall be renumbered as sub-section (1) thereof, and -(i)in sub-section (1), as so remembered,-(a)for the words "interest therein in favour of the land-lord:", the words "interest therein :Provided that no such surrender shall be made in favour of any person other than the Government:" shall be substituted;(b)in the first proviso,-(i)for the words "Provided that", the word "Provided further that" shall be substituted;(ii)the words "and is made in good faith" shall be omitted;(c)the second proviso shall be omitted;(ii)after sub-section (1), as so re-numbered, the following sub-sections shall be inserted, namely:-"(2) The Government shall pay to the landlord fair rent of the tenancy surrendered to it under sub-section (1).
