Section 6(1) in Kerala Prevention of Eviction Act, 1966
(1)Notwithstanding anything to the contrary contained in any contract, custom or usage, no person shall evict or attempt to evict a cultivating tenant or a holder of a kudiyiruppu or a kudikidappukaran, who is not a member of any Scheduled Caste or Scheduled Tribe, from his holding, kudiyiruppu or kudikidappu except in accordance with the law in force for the time being.
