Section 55 in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969
55. Rights of owner or occupier not to be affected by temporary discontinuance of possession or occupation.
- Where a person-(a)is entitled to the ownership or to the possession or occupation of any land or building immediately before the appointed day, but has transferred his right to the possession or occupation thereof or has been temporarily dispossessed of deprived of his right to the occupation thereof; and(b)has not on that day lost his right to recover the possession or occupation of such land or building,he shall, for the purposes of this Act and subject to the provisions thereof, be deemed to be the owner or to be in possession, or occupation of such land or building:Provided that any lawful transferee of the right to the possession or occupation of such land or building shall, save as otherwise expressly provided in this Act, continue to have the same rights against his transferor as he had immediately before the appointed day.Provided further that any lawful transferee of the title to such land or building shall be entitled to all the right under this Act of this transferor.
