Section 5(2) in Kerala Prevention of Eviction Act, 1966
(2)Any person who is entitled to be restored to possession of his holding, kudiyiruppu or kudikidappu under sub-section (1), or any other person on his behalf, may make an application, either orally or in writing, within a period of one year from the commencement of this Act, or as the case may be, from the date of eviction, whichever is later, to the Revenue Divisional Officer having jurisdiction over the area in which the holding, kudiyimppu or kudikidappu, as the case may be, of the applicant or the person on whose behalf the application has been made is situate, for-(a)the restoration of possession in cases where the eviction was made after the 1st April, 1964, but before the 5th July, 1966 ; and(b)the restoration of possession and prosecution of the offender in cases where the eviction was on or after the 5tli July, 195G.
