6A. [ Ryot becoming landholder, ijaradar or farmer of rent. [Inserted by section 4 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).]
- A person having a right of occupancy in land does not lose it by subsequently becoming interested in the land as landholder or by subsequently holding the land as an ijaradar or farmer of rent.]
