(1)(a)Any person who otherwise than by inheritance or legal transfer occupies ryoti land in an estate and has not been admitted as a ryot by the landholder or is not deemed to have been admitted as a ryot under the provisions of [Explanation (3)] [The word, figure and brackets were substituted for the word, figure and brackets 'Explanation (2)' by section 7 of the Madras Estates Land (Third Amendment) Act, 1936 (Madras Act XVIII of 1936).] to sub-section (1) of section 6 shall be liable to ejectment as a trespasser by suit in a Civil Court.(b)Such suit shall be instituted within twelve years from the date of commencement of the occupation.(c)It shall not be open to the defendant in such suit, to set up the plea that he has, since the institution of the suit, acquired the status of a ryot by virtue of the Explanation to clause (15) of section 3.(2)In any suit for ejectment under this section, the landholder shall also be entitled to mesne profits and damages for unauthorized occupation which shall be assessed at the rates fixed under section 163 or if there are no such rates, at the rates which the Court may determine in accordance with the provision contained in section 163:Provided that where the landholder has received rent for any year, he shall not be entitled to any further damages for unauthorized occupation for that year.]
