- Nothing in this Act shall apply to-(1)lands transferred by a landlord for felling timber or for planting tea, coffee, rubber, cinchona or any other special crop prescribed by a rule made by the State Government or the erection of any building for the purpose of, or ancillary to, the cultivation of such crop, or the preparation of the same for the market or [xxx] [The words and figures 'subject to section 55' were omitted by the Madras Adaptation of Laws Order, 1957.] land let only for fugitive cultivation:Provided that no rule under this clause shall affect any land in respect of which any tenant has a right of fixity of tenure under this Act, so long as such right subsists,or(2)any transaction relating only to the usufruct of trees,or(3)any building owned by a landlord including a house, shop or warehouse, and the site thereof, together with the garden or land appurtenant thereto, but not including a hut belonging to a landlord, in any ulkudi [xxx] [The words 'or kudikidappu' were omitted by the Madras Adaptation of Laws Order, 1957.].
