13. Rights of occupancy ryot to make an improvement.
(1)[Neither a ryot nor the landholder] [Substituted far 'Where a ryot has a permanent right of occupancy in his holding neither the ryot nor the landholder' by section 10(i) of the Madras Estates Land (Amendment) Act, 1934.] shall as such be entitled to prevent the other from making an improvement in respect of the holding except on the ground that he is willing to make it himself,(2)If both the ryot and the landholder wish to make the same improvement, the ryot shall have the prior right to make it, unless it affects the holding of another ryot under the same landholder, in which case thelandholder shall have the prior right.(3)[ Notwithstanding any usage or contract to the contrary, the ryot shall not, by reason of his making an improvement at his expense, become liable to pay a higher rate of rent on account of any increase of production or of any change in the nature of the crop raised, as a consequence of such improvement.] [Substituted by section 10(ii) by the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).]
