Section 5(6) in Kerala Prevention of Eviction Act, 1966
(6)Where an order made under sub-section (3) has not been complied with, and-(a)no appeal has been preferred within the time allowed for such appeal ; or(b)an appeal having been preferred, has been dismissed, the Revenue Divisional Officer shall cause the bolding or kudiyiruppu or kudikidappu, as the case may be, to be delivered to the cultivating tenant or holder of the kudiyiruppu or kudikidappukaran, as the case may be, by putting him in possession of the holding or kudiyiruppu or kudikidappu, as the case may be, and if need be, by removing any person who refuses to vacate the same.
