Section 17(i) in Kerala Compensation For Tenants Improvements Act, 1958
(i)in its application to the Malabar District referred to in sub-section (2) of section 5 of the States Reorgaisation Act, 1956, shall not operate against any contract entered into after the commencement of this Act whereby the tenant's right to make improvements in the nature of buildings or to claim value of improvements therefore has been taken away or limited: and
