(4)[ Notwithstanding anything contained in Sub-sections (1), (1A) or (2), or in any judgement, decree, or order of any court tribunal or other authority, no acquisition of land referred to in Section 7E shall be deemed to be invalid, or ever to have been invalid, by reason only of the fact that the land so acquired was found included as, or forming part of, the land liable to be surrendered by the transferor as excess land under the provisions of this Act and no suit or other proceedings including proceedings for eviction relating to the said land shall be instituted, maintained or continued in any court or tribunal against any person who is a deemed tenant under Section' 7E and every such suit or proceedings pending shall stand abated:Provided that ceiling cases wherein excess land has been physically taken over and distributed to landless labourers or reserved for public purposes as provided in this Act shall be reopened:Provided further that if the Taluk Land Board is satisfied that the transfer of land made by a person, in possession of excess land is calculated to defeat the ceiling provisions, it may take into account the land so transferred in determining his ceiling area, and may direct him to surrender such extent of land held or possessed by him:Provided also that no ceiling cases or proceedings in which a. ,y land has already been surrendered by, or assumed from, a person as excess land before the commencement of the Kerala Land Reforms (Second Amendment) Act, 2004, shall be reopened.] [Added by KLR (Second Amendment) Bill, 2004.]
