(1)Subject to the provisions of this Act, all rights which a tenant has in his holding shall be heritable and alienable:Provided that the rights of the holder of a protected ulkudi [xxx] [The words 'or a kudikidappu' were omitted by clause 3 of, and the Schedule to, the Madras Adaptation of Laws Order, 1957.] shall be heritable, but not alienable.
