(15)"Ryot" means a person who holds for the purpose of agriculture ryoti land in an estate on condition of paying to the landholder the rent which is legally due upon it.[Explanation. - A person who has occupied ryoti land for a continuous period of twelve years shall be deemed to be a ryot for all the purposes of this Act.] [Explanation to clause (15) was added by section 4(6) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).]
