45A. [ Rent appropriated for period of stay to be adjusted towards rent for period after 1st May, 1966. [Inserted by Act No. 35 of 1969.]
(1)Where, after the 19th day of May, 1967 and before the commencement of the Kerala Land Reforms (Amendment) Act, 1969, any tenant has paid or deposited any amount by way of rent, and such amount has been appropriated towards arrears of rent accrued due for the period prior to the 1st day of May, 1966, then notwithstanding anything contained in any law, or in any contract, custom or usage, or in any judgment, decree or order of any court or Land Tribunal, such amount shall be adjusted towards the rent accrued due for the period commencing on the 1st day of May,1966.(2)Where, in any judgment, decree or order of any court or 'Land Tribunal passed after the 19th day of May, 1967, any amount paid or deposited by way of rent has been allowed or ordered to be appropriated towards arrears of rent accrued due for the period prior to the 1st day of May, 1966, such judgement, decree or order shall, on application within sixty days from the commencement of the Kerala Land Reforms (Amendment) Act, 1969, be re-opened by the court of Land Tribunal, as the case may be which passed such judgement, decree or order, and disposed of in accordance with the provisions of Sub-section (1).]
