(8A)[ Notwithstanding anything contained in Sub-sections (7) and (8), the kudikidappukaran shall not be liable to pay his share of the purchase price incases where the person in possession of the land in which the kudikidappu is situate or, where the person in possession of the land is holding such land under a landlord or more than one landlord and the right, title and interest of such landlord or landlords have not vested in the Government under Section 72, the person in possession of such land and such landlord or landlords agrees or agree in writing that the kudikidappuka ran need not pay his share of the purchase price.] [Inserted by Act No. 25 of 1971.]
