35. Landlord's right to sue for possession of kudiyiruppu in certain cases.
(1)If the tenant of a kudiyiruppu transfers his rights therein, and the transferee or any person claiming under him uses or permits the use of the kudiyiruppu or any substantial part thereof otherwise than as a kudiyiruppu, the landlord shall be entitled to sue for the possession of the kudiyiruppu:Provided that the landlord shall, before obtaining possession of the kudiyiruppu, pay to the transferee or person claiming under him, the consideration, if any, paid by the transferee and also the value of the improvements, if any, effected in the kudiyiruppu bona fide between the date of the transfer and the date of the suit.(2)A suit for possession under sub-section (1) shall be instituted within six months from the date on which the cause of action first arose.
