(2)Where, in any judgment, decree or order of any court or 'Land Tribunal passed after the 19th day of May, 1967, any amount paid or deposited by way of rent has been allowed or ordered to be appropriated towards arrears of rent accrued due for the period prior to the 1st day of May, 1966, such judgement, decree or order shall, on application within sixty days from the commencement of the Kerala Land Reforms (Amendment) Act, 1969, be re-opened by the court of Land Tribunal, as the case may be which passed such judgement, decree or order, and disposed of in accordance with the provisions of Sub-section (1).]
