Section 3(2) in Kannan Devan Hills (Resumption of Lands) Act, 1971
(2)Nothing contained in sub-section (1) shall apply in respect of-(a)plantations, other than plantations belonging to trespassers ;(b)buildings, other than buildings belonging to trespassers, and lands appurtenant to, and necessary for the convenient enjoyment or use of, such buildings ;(c)play-grounds and burial and burning grounds; and(d)lands in the possession of the Central Government or any State Government or the Kerala Stale Electricity Board.
