(3)[ Notwithstanding anything contained in sub-section (2), whereby agreement in writing the rent is fixed in proportion to the area or where by agreement in writing the rent is fixed on the basis of an assumed area and the agreement provides for the alteration of the rent when the actual area is found to vary from the assumed area, it shall be lawful for the landholder or the ryot to enforce an increase or decrease of the rent, as the case may be, in consequence of an increase or decrease of area measured in the same unit.] [Sub-section (3) was added by section 29(ii) of the Madras Estate Land (Amendment) Act, 1934 (Madras Act VIII of 1934).]
