(1)A raiyat holding at a rent, or rate of rent, fixed in perpetuity-(a)shall be subject to the same provisions with respect to the transfer of, and succession to, his holding as the holder of a permanent tenure;(b)shall not be ejected by his landlord except on the ground that he has broken a condition consistent with the provisions of this Act, and on breach of which he is, under the terms of a contract between himself and his landlord, liable to be ejected;(c)shall be deemed to be a settled raiyat of the village if he complies with the conditions set forth in section 20; and(d)shall be entitled-(i)to plant,(ii)to enjoy the flowers, fruits and other products of,(iii)to fell, and(iv)to utilise or dispose of the timber of, any tree on the land comprised in his holding.
