(3)[ Notwithstanding any usage or contract to the contrary, the ryot shall not, by reason of his making an improvement at his expense, become liable to pay a higher rate of rent on account of any increase of production or of any change in the nature of the crop raised, as a consequence of such improvement.] [Substituted by section 10(ii) by the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).]
