(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 in execution of any decree for arrears of rent, and the tenant has been dispossessed of the holding after the 1st day of April, 1964, and before the commencement of the Kerala Land Reforms (Amendment) Act, 1969, such sale shall stand set aside and such tenant shall be entitled to restoration of possession of the holding, subject to the provisions of this Section :Provided that nothing in this Sub-section shalt apply in any case where the holding has been sold to a bonafide purchaser for consideration after the date oi such dispossession and before the date of publication of the Kerala Land Reforms (Amendment) Bill, 1968. in the Gazette.
