13D. [ Cancellation of certain sales for damages. [Inserted by Act No. 35 of 1969.]
(1)Notwithstanding anything to the contrary contained in any law, or in any judgement, decree or order of court, where any holding has been sold after the 1st day of April, 1964, and before the commencement of the Kerala Land Reforms (Amendment) Act 1969, for recovery of damages for committing waste on the holding, but the tenant has not been dispossessed, such tenant may, within six months from such commencement, deposit in court an amount equal to the purchase money together with interest at the rate of six per cent per annum and apply to the court for selling aside the sale.(2)I he court shall, if satisfied after such summary enquiry as the court deems fit, set aside the sale and may also order the applicant to deposit the costs, if any, payable to the decree-holder.(3)Where the amount deposited under Sub-section (1) is not fount sufficient, the court shall not pass an order under Subsection (2) unless the deficit amount is deposited in court within such period as the court may direct.(4)Where the holding has been sold to a purchaser other than the decree-holder, such person shall be entitle() to an order from the court for repayment of his purchase money, with or without interest as the court may direct, against any person to whom it has been paid.]
