43. Rights of a cultivating tenant on the extension of landlord's rights.
- Notwithstanding anything contained in the Transfer of Property Act, 1882 (Tamil Nadu Act IV of 1882), or in any other law for the time being in force, or in any contract, a cultivating tenant or the holder of a kudiyiruppu shall be entitled to continue on the holding as such, although the rights of his immediate landlord or of any superior landlord have been extinguished, whether by eviction or by redemption of a mortgage or otherwise, subject, however, to a liability to pay fair rent and to the provisions of this Act applicable to a cultivating tenant or the holder of a kudiyiruppu, as the case maybe.
