(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,
