(1)Subject to the provisions of sub-section (2), any document executed by a cultivating verumpattamdar after the 28th July 1950 and before the commencement of the Malabar Tenancy (Amendment) Act, 1954 (Tamil Nadu Act VII of 1954) purporting to affect his rights or status as tenant shall be voidable at the option of the cultivating verumpattamdar:Provided that the landlord or his successor-in-interest has not admitted any other tenant to the possession of the land before the 28th March 1953.
