6. [ Occupancy right in ryoti land. [Substituted for the original section 6 by section 5 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).]
(1)Subject to the provisions of this Act, every ryot now in possession or who shall hereafter be admitted by a landholder to possession of ryoti land situated in the estate of such landholder shall have a permanent right of occupancy in his holding.Explanation (1). - For the purposes of this sub-section, the expression "every ryot now in possession" shall include every person who, having held land as a ryot continues in possession of such land at the commencement of this Act.[Explanation (2). - In relation to any inam village which was notan estate before the commencement of the Madras Estates Land (Third Amendment) Act, 1936 (Madras Act XVIII of 1936), but became an estate by virtue of that Act, or in relation to any land in an inam village which ceased I to be part of an estate before the commencement of that Act, the expression "now" and "commencement of this Act" in this sub-section and Explanation 1 shall be construed as meaning the thirtieth day of June 1934, and the expression "hereafter" in this sub-section shall be construed as meaning the period after the thirtieth day of June 1934.]Explanation [(3)] [New Explanation 2 was inserted and original Explanation 2 was renumbered as Explanation 3 by section 3 of the Madras Estates Land (Third Amendment) Act, 1936 (Madras Act XVIII of 1936).]. - Every landholder who receives or recovers any payment under section 163 from any person unauthorizedly occupying ryoti land shall be deemed to have thereby admitted such person into possession unless within two years from the date of receipt or recovery of payment or the first of such payments, if more than one, he shall file a suit in a Civil Court for ejectment against such person.(2)Admission to waste land under a contract for the pasturage of cattle and admission to land reserved bona fide by a landholder for raising a garden or tope or for forest under a contract for the temporary cultivation thereof with agricultural crops shall not by itself confer upon the person so admitted a permanent right of occupancy; nor shall such land, by reason only of such letting or temporary cultivation, become ryoti land.(3)A landholder who has acquired lands under section 186 may, fora period not exceeding three years in the aggregate, with the previous permission in writing of the Collector, temporarily let such lands for agricultural purposes but such letting shall not confer on the tenant any permanent right of occupancy.(4)When a landholder has reclaimed waste land by his own servants or hired labour, he may, by contract in writing, prevent any person from acquiring a permanent right of occupancy in respect of the said land during a period of thirty years from the date of the first cultivation after reclamation.(5)A person holding land as an ijaradar or farmer of the rent shall not, while so holding, acquire, otherwise than by inheritance or devise, a right of occupancy in any land comprised in the ijara or farm.(6)Notwithstanding anything contained in this Act, the relations between the landholder and the person let into possession under [sub-section (2), (3) or (4)] [Substituted for 'sub-section (2), (3) or (4)' by section 3 of, and the Second Schedule to, the Madras Repealing and Amending Act, 1955 (Madras Act XXXVI of 1955).] shall during the period and for the purpose referred to therein be regulated by the contract between the parties.]
