(1)Whenever before or after the commencement of this Act, the occupancy right in any ryoti land vests in the landholder, he shall have no right to hold the land as a ryot but shall hold it as a landholder, but nothing in this sub-section shall prejudicially affect the rights of any third person.][***] [Omitted by the Madras Estates Land (Third Amendment) Act, 1936 (Madras Act XVIII of 1936).]
