34. Kudiyiruppu holder's right to purchase his landlord's rights in certain cases.
- Where a separate or separable kudiyiruppu has been in the occupation of a tenant or the members of his family, tarwad, tavazhi, illom, kutumba or kavaru for a period of not less than ten consecutive years, whether before or after the commencement of the Malabar Tenancy (Amendment) Act, 1951 ([Tamil Nadu] [Substituted for the word 'Madras ' by Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act XXXIII of 1951), the tenant shall be entitled to purchase the rights of his immediate landlord therein on payment to such landlord of the current market price of such rights and the arrears of rent, if any:Provided that where the tenant is too poor to pay the price aforesaid in a lump sum, the Court may, on the application of the tenant, order that it shall be paid to the immediate landlord with interest at 5 1/2 per cent per annum in as many annual instalments not exceeding twelve, as the Court may fix, having regard to the means of the tenant on condition that sufficient security is furnished by the tenant for the regular payment of such instalments.
