Section 7(2) in Kerala Prevention of Eviction Act, 1966
(2)Any person who is entitled to be restored to possession of his holding, kudiyiruppu or kudikidappu, as the case may be, under sub-section (1), or any other person on his behalf, may make an application either orally or in writing, within a period of one year from the commencement of this Act or, as the case may be, from the date of eviction, whichever is later, to the Revenue Divisional Officer having jurisdiction over the area in which the holding, kudiyiruppu or kudikidappu, as the case may be, of the person entitled to be restored to possession under sub-section (1) is situate, for the restoration of possession and prosecution of the offender, and thereupon the provisions of sub-sections (3) to (6) of section 5 shall apply as if the application were an application made under clause (b) of sub-section (2) of that section.
