(1)Subject to the provisions of this Act, every ryot now in possession or who shall hereafter be admitted by a landholder to possession of ryoti land situated in the estate of such landholder shall have a permanent right of occupancy in his holding.Explanation (1). - For the purposes of this sub-section, the expression "every ryot now in possession" shall include every person who, having held land as a ryot continues in possession of such land at the commencement of this Act.[Explanation (2). - In relation to any inam village which was notan estate before the commencement of the Madras Estates Land (Third Amendment) Act, 1936 (Madras Act XVIII of 1936), but became an estate by virtue of that Act, or in relation to any land in an inam village which ceased I to be part of an estate before the commencement of that Act, the expression "now" and "commencement of this Act" in this sub-section and Explanation 1 shall be construed as meaning the thirtieth day of June 1934, and the expression "hereafter" in this sub-section shall be construed as meaning the period after the thirtieth day of June 1934.]Explanation [(3)] [New Explanation 2 was inserted and original Explanation 2 was renumbered as Explanation 3 by section 3 of the Madras Estates Land (Third Amendment) Act, 1936 (Madras Act XVIII of 1936).]. - Every landholder who receives or recovers any payment under section 163 from any person unauthorizedly occupying ryoti land shall be deemed to have thereby admitted such person into possession unless within two years from the date of receipt or recovery of payment or the first of such payments, if more than one, he shall file a suit in a Civil Court for ejectment against such person.
