(1)A landholder may institute a suit before the Collector to eject [a ryot] [Substituted for the words 'an occupancy ryot' by section 81 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] from his holding only on the ground that the ryot has materially impaired the value of the holding for agricultural purposes and rendered it substantially unfit for such purposes.
