(5)[ If before the first day of November 1933, the landholder has obtained in respect of any land in an estate within the meaning of sub-clause (d) of clause (2) of section 3 a final decree or order of a competent Civil Court establishing that the tenant has no occupancy right in such land, and no tenant has acquired any occupancy right in such land before the commencement of the Madras Estates Land (Third Amendment) Act, 1936 (Madras Act XVIH of 1936), the landholder shall, if the land is not private land within the meaning of this Act, have the right, notwithstanding anything contained in this Act, for a period of twelve years from the commencement of the Madras Estates Land (Third Amendment) Act, 1936 (Madras Act XVIII of 1936), of admitting any person to the possession of such land on such terms as may be agreed upon between them:] [Sub-section (5) was added by section 4(iii) of the Madras Estates Land (Third Amendment) Act, 1936 (Madras Act XVIII of 1936).]Provided that nothing contained, in this sub-section shall be deemed during the said period of twelve years or any part thereof to affect the validity of any agreement between the landholder and the tenant subsisting at the commencement of the Madras Estates Land (Third Amendment) Act, 1936 (Madras Act XVIII of 1936).
